Punjab-Haryana High Court
Rajesh Duseja vs Ebay India Pvt Ltd And Others on 21 October, 2024
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2024:PHHC:137611
226-A
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-3557-2019 (O&M)
Date of decision: 21.10.2024
Rajesh Duseja
...Petitioner
Versus
Ebay India Pvt. Ltd. and others
...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: None for the petitioner.
Mr. Kanwardeep Singh, Advocate for respondent No.6.
****
VIKAS BAHL, J. (ORAL)
1. Although, the case has been called twice but no one has put in appearance on behalf of the petitioner.
2. Accordingly, the present revision petition is dismissed for non- prosecution.
3. Liberty is granted to the petitioner to revive the case in case any cause survives to him.
4. Registry is directed to send a copy of this order to the parties at the address given in the memo of parties.
5. All the pending miscellaneous applications, if any, shall stand disposed of in view of the abovesaid order.
21.10.2024 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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