Punjab-Haryana High Court
Kewal Krishan And Another vs Rajinder Singh And Others on 2 April, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
In CR No. 1561 of 1996
Date of decision: 02.04.2013
Kewal Krishan and another
........ Petitioners
versus
Rajinder Singh and others
......... Respondents
Coram: Hon'ble Mr. Justice Rajan Gupta
Present: None.
Rajan Gupta, J.(Oral)
On the last date of hearing, following orders was passed in this case:-
"According to report from the Registry, correct address of respondent No. 3 has not been supplied by the counsel for petitioners. Needful be done within three days from today, failing which revision petition shall be liable to be dismissed for non-prosecution."
According to report from the Registry, learned counsel for the petitioners has failed to do the needful despite letter No.8898 dated 21.03.2013 addressed to him. Under the circumstances, this petition is dismissed for want of prosecution.
[RAJAN GUPTA] JUDGE 2nd April, 2013 Shivani Kaushik