Punjab-Haryana High Court
Bal Krishan Sharma vs Shanti Devi Etc on 7 November, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
306
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-61-1992 (O&M)
Date of decision: 07.11.2019
SHRI BAL KRISHAN SHARMA
.. PETITIONER
VERSUS
SMT. SHANTI DEVI AND ANOTHER
.. RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: None.
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AVNEESH JHINGAN, J. (Oral)
This is a burnt case. The record has been re-constructed from the salvage record. The present contempt petition was filed pleading wilful disobedience of the order of this Court passed in CWP No. 8888 of 1991. A photocopy of the order is on the file whereby the writ petition was dismissed for non-prosecution on 21.01.2010.
None has put in appearance on behalf of the petitioner. Dismissed for non-prosecution with liberty to the petitioner to revive the contempt petition, if cause of action still survives.
7th November, 2019 (AVNEESH JHINGAN)
shabha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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