Punjab-Haryana High Court
Mohd. Aalim @ Aalam vs State Of Haryana on 22 March, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 041853
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
212 CRM-M-13992-2024
Date of decision: 22.03.2024
MOHD. AALIM @ AALAM .... PETITIONER(S)
VERSUS
STATE OF HARYANA ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: None for the petitioner(s).
Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.
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JASJIT SINGH BEDI, J. (Oral)
The case has been called out twice. None appears on behalf of the petitioner(s). It appears that the petitioner(s) is not interested in pursuing the present petition.
In view of the above, the present petition is ordered to be dismissed for non-prosecution. However, the petitioner(s) shall be at liberty to move an application for its revival in case any cause of action still subsists.
(JASJIT SINGH BEDI) JUDGE 22.03.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.03.22 15:00 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD