Punjab-Haryana High Court
Smt. Shakuntala Devi vs Dinesh Kumar Grover on 3 October, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
C.R. No.452 of 2004(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
C.R. No.452 of 2004(O&M)
Date of Decision:-03.10.2013
Smt. Shakuntala Devi
......Petitioner.
Versus
Dinesh Kumar Grover
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- None for the Petitioner.
None for the Respondent.
***
JASWANT SINGH, J.(ORAL)
Petitioner(landlord) is in revision against the concurrent findings recorded by both the Authorities below whereby the learned Rent Controller, Chandigarh vide order dated 12.09.2002 dismissed the ejectment petition of the landlord under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 on the ground of addition and alteration and the findings thereof were affirmed by the learned Appellate Authority, Chandigarh vide judgment dated 01.10.2003 while dismissing the appeal of the landlord.
The present revision was admitted vide order dated 04.11.2004. The revision was listed for hearing on 12.09.2013. None has caused appearance on behalf of either of the parties and the case was adjourned for today. The position regarding non representation of parties Mahajan Vinay 2013.10.04 10:27 I attest to the accuracy and integrity of this document at Chandigarh C.R. No.452 of 2004(O&M) #2# by their counsel is same.
It seems that the the petitioner is not interested in pursuing her petition.
Dismissed in default.
( JASWANT SINGH ) JUDGE October 03, 2013 Vinay Mahajan Vinay 2013.10.04 10:27 I attest to the accuracy and integrity of this document at Chandigarh