Punjab-Haryana High Court
Smt. Surinder Kaur @ Shinder vs Smt. Kamlesh Rani And Others on 28 April, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No. 5913 of 2006
Date of decision: 28.04.2009.
Smt. Surinder Kaur @ Shinder
Petitioner
Versus
Smt. Kamlesh Rani and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.D.ANAND.
Present: Mr. Deepak Nayar, Advocate for the petitioner.
*****
S.D.ANAND, J.
The learned counsel for the petitioner states that he has no instructions to appear on behalf of the petitioner.
A perusal of the file indicates that this petition had been dismissed earlier on 19.1.2007 in default. It did, however, come to be restored later on. The matter is otherwise hanging fire for want of filing of correct address of respondent no.1. This petition was otherwise filed in the year 2006. The petition shall stand dismissed for want of compliance.
April 28, 2009 (S.D.Anand) Pka Judge