Punjab-Haryana High Court
Raminder Kaur Brar vs Amarjit Singh Sawhney & Another on 20 December, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Civil Revision No.1874 of 2013 (O&M)
Date of decision: 20.12.2013
Raminder Kaur Brar ...Petitioner
Versus
Amarjit Singh Sawhney & another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: None for the petitioner.
Mr. Deepak Aggarwal, Advocate for the respondents.
Rajan Gupta, J. (oral) On the last date of hearing, following order was passed in this case:-
"In spite of last opportunity granted for today, counsel for the petitioner prays for another adjournment stating that the arguing counsel is in personal difficulty. This is fourth consecutive adjournment being sought on behalf of the counsel for the petitioner.
Adjourned to 20.12.2013.
No further adjournment shall be granted to the petitioner."
Petitioner remains unrepresented today as well.
Dismissed for want of prosecution.
(RAJAN GUPTA) JUDGE 20.12.2013 'rajpal' Singh Rajpal 2013.12.20 15:48 I attest to the accuracy and integrity of this document Chandigarh