Punjab-Haryana High Court
Ramesh Kumar & Ors vs Shwinder Kaur & Anr on 18 March, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.1893 of 2015 (O&M)
Date of Decision: 18.3.2015
Ramesh Kumar @ Surinder Pal and others
...Petitioners
Versus
Shwinder Kaur and another
.....Respondents
CORAM: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Arihant Jain, Advocate for the petitioners.
.....
RAJESH BINDAL, J.
The petitioners have filed the present petition in this Court impugning the order dated 3.5.2014, whereby the appeal against the order dated 4.4.2011 passed by the trial court dismissing the application filed by the respondents for setting aside of ex-parte decree was allowed.
Considering the fact that the present petition has been filed in this Court 7 months and 13 days after passing of the impugned order by the learned court below, the same is dismissed on account of delay and laches.
(Rajesh Bindal) Judge 18.3.2015 sharmila SHARMILA 2015.03.19 11:02 I attest to the accuracy and authenticity of this document.
Chandigarh