Punjab-Haryana High Court
(O&M;) Pritam Kaur vs Didar Singh And Ors on 11 September, 2018
Bench: Mahesh Grover, Mahabir Singh Sindhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-12175-1995
Date of decision: - 11.09.2018
Pritam Kaur
...Petitioner
Versus
Didar Singh and others
...Respondents
CORAM : HON'BLE MR. JUSTICE MAHESH GROVER
HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- None.
****
MAHESH GROVER, J. (ORAL)
We notice in the previous order that counsel for the petitioner has expired and thereafter notice was issued to the petitioner.
As per office report, notice issued to the petitioner has been received back with the report that the petitioner has expired.
Since neither any application has been moved to bring their legal representatives on record; nor is there any information forthcoming about any surviving interest in the petition, we deem it appropriate to dismiss the present petition for non-prosecution.
In case any application for revival of the present petition is moved by LRs of the petitioner at some stage to show that something survives therein, the prayer for the same shall be considered.
( MAHESH GROVER)
JUDGE
( MAHABIR SINGH SINDHU)
September 11, 2018 JUDGE
naresh.k
Whether reportable? No
Whether reasoned/speaking? Yes
1 of 1
::: Downloaded on - 02-10-2018 17:33:51 :::