Punjab-Haryana High Court
Menka Kalia vs Neelam Sharma & Ors on 23 February, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.1357 of 2017
Date of Decision : 23.02.2017.
Mrs. Menka Kalia
......Petitioner
Versus
Mrs. Neelam Sharma and others
...... Respondents
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
Present : Mr. K.S.Rekhi, Advocate for the petitioner.
ARUN PALLI, J. (Oral)
Vide this petition, under Article 227 of Constitution of India, the petitioner prays for a direction to the trial Court to decide Civil Suit No.RBT-989 of 19.05.2003/11.07.2011, titled as Ms. Neelam Sharma Vs. Maneka Kalia, for, it is pending for a considerable time. Needless to assert, that if the petitioner was/is indeed aggrieved, she ought to have moved the Court, in the first instance, that is ceased of the matter. In the event, any such prayer/application is moved by the petitioner the same shall be considered in accordance with law.
Disposed of.
23.02.2017 (ARUN PALLI)
Manoj Bhutani JUDGE
Whether speaking/reasoned Yes/No
Whether reportable: Yes/No
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