Punjab-Haryana High Court
Sachin Ghai vs Ms. Aarti Batra on 16 December, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
CR-4111 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Civil Revision No.4111 of 2013 (O&M)
Date of decision: 16.12.2013
Sachin Ghai ...Petitioner
Versus
Ms. Aarti Batra ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Dinesh Kumar, Advocate for the petitioner.
None for the respondent.
Rajan Gupta, J. (oral) Learned counsel for the petitioner submits that he has no instructions from the petitioner. He has not been able to contact him despite efforts.
Under the circumstances, this revision petition is dismissed for want of prosecution. Counsel for the petitioner shall, however, be at liberty to move application for revival of the petition in case there is any change of circumstances.
(RAJAN GUPTA) JUDGE 16.12.2013 'rajpal' Singh Rajpal 2013.12.16 14:59 I attest to the accuracy and integrity of this document Chandigarh