Punjab-Haryana High Court
Shashi Kant Etc vs Bimla Devi Etc on 21 July, 2014
207
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.4269 of 1994.
Decided on:-21.7.2014.
Shashi Kant etc. .........Petitioners.
Versus
Bimla Devi etc. .........Respondents.
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON.
Present:- None.
Dr. Bharat Bhushan Parsoon, J (Oral)
The learned counsel whose names are indicated in the list have not turned up to represent the parties.
There is no intimation about the status of the case. In the considered view of this Court, no purpose will be served by keeping the present case pending. This case is ordered to be treated as a disposed of case and deleted from the list of pending cases.
However, liberty is given to the parties to make an appropriate application alongwith the complete records of the case if still there is any surviving cause.
(Dr. Bharat Bhushan Parsoon) Judge July 21, 2014 'Yag Dutt' Yag Dutt 2014.07.22 17:44 I attest to the accuracy and integrity of this document