Punjab-Haryana High Court
Raminder Kaur vs Narinder Singh Bajwa & Ors on 1 February, 2016
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
230 Criminal Revision No.1835 of 2015 (O&M)
Date of decision: 1st February, 2016
Raminder Kaur ....Petitioner
versus
Narinder Singh Bajwa and others ...Respondents
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
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1. Whether Reporters of local papers may be allowed to see the judgment? Yes/No
2. To be referred to the Reporters or not? Yes/No
3. Whether the judgment should be reported in the Digest? Yes/No
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Present: None for the petitioner.
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DAYA CHAUDHARY, J. (Oral)
Counsel for the petitioner was neither present on earlier two dates of hearing nor today inspite of grant of last opportunity. It seems that counsel for the petitioner is not interested in pursuing the revision petition.
Dismissed for want of prosecution.
(DAYA CHAUDHARY) st 1 February, 2016 JUDGE sonia gugnani SONIA GUGNANI 2016.02.03 10:25 I attest to the accuracy and integrity of this document High Court, Chandigarh