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Punjab-Haryana High Court

Raminder Kaur vs Inderjit Singh on 21 March, 2023

Author: Lisa Gill

Bench: Lisa Gill

                                                      Neutral Citation No:=2023:PHHC:044442-DB




104          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                          FAO-473-2021 (O&M)
                                    Date of Decision: March 21, 2023

RAMINDER KAUR                                           ...... Appellant

                     Versus

INDERJIT SINGH                                          ..... Respondent


CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MRS. JUSTICE RITU TAGORE


Present:     None.


                             ****

LISA GILL, J.

This appeal has been filed by the appellant - wife challenging order dated 15.01.2020 whereby petition under Section 25 of the Guardian and Wards Act filed by her seeking custody of the minor son and daughter has been dismissed.

It is noticed that matter had been adjourned on number of occasions since 28.06.2021 when it first came up for hearing. Following order was passed by co-ordinate Bench on 20.04.2022:-

" Learned counsel for the appellant seeks time to place on record affidavit of the appellant showing that she is financially capable to bring up both the minor children, namely Eknoor Singh and Reetnoor Kaur, aged about 11 years and 09 years respectively.
Adjourned to 17.05.2022."

Thereafter, matter has been adjourned on various occasions either at request of learned counsel for the appellant or on written request 1 of 2 ::: Downloaded on - 10-06-2023 00:12:00 ::: Neutral Citation No:=2023:PHHC:044442-DB FAO-473-2021 (O&M) -2- circulated on his behalf. Following order was passed on the last date of hearing i.e. 19.01.2023:-

" There is again a written request for adjournment on behalf of learned counsel for the appellant.
At request, adjourned to 21.03.2023. No further request for adjournment shall be entertained."

Today, despite the matter being called twice, there is no representation on behalf of the appellant. It appears that the appellant is not interested in pursuing the matter any longer.

Accordingly, present appeal is dismissed for non-prosecution. Copy of this order be conveyed at the given address of the appellant.


                                                                  (LISA GILL)
                                                                    JUDGE




                                                               (RITU TAGORE)
March 21, 2023                                                    JUDGE
Rts

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No Neutral Citation No:=2023:PHHC:044442-DB 2 of 2 ::: Downloaded on - 10-06-2023 00:12:00 :::