Punjab-Haryana High Court
Gurmail Singh vs State Of Punjab And Ors on 3 July, 2024
CWP-6487-2016 -1-
237
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP-6487-2016
Date of Decision: 03.07.2024
Gurmail Singh ....Petitioner
Versus
State of Punjab and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present : None for the petitioner.
Mr. Nirmaljit Singh Diwana, Sr. DAG, Punjab.
None for respondent No.5.
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HARSH BUNGER, J. (Oral)
1. This petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of writ in the nature of certiorari for quashing the orders dated 27.01.2011, 28.08.2012 and 23.07.2015 (Annexures P-8, P-9 and P-10) respectively.
2. Today, there is no representation on behalf of the petitioner and same was the position on the last two dates of hearing i.e. 04.10.2023 and 30.01.2024.
3. It appears that the petitioner is no more interested in pursuing the present petition.
4. In view of the above, the instant petition is dismissed for non-prosecution.
5. All pending application(s), if any, shall stand closed.
03.07.2024 (HARSH BUNGER)
Himani JUDGE
Whether speaking/reasoned: Yes/No
HIMANI GUPTAWhether reportable: Yes/No
2024.07.05 14:11
I attest to the accuracy and
authenticity of this document/judgment High Court, Chandigarh