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Punjab-Haryana High Court
Ravi Kumar And Ors vs State Of Haryana And Others on 2 May, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 060527
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
286 CRM-M-2133-2024
Date of decision: 02.05.2024
RAVI KUMAR AND ORS. .... PETITIONER(S)
VERSUS
STATE OF HARYANA AND OTHERS ...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. It appears that the petitioners are 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 petitioners shall be at liberty to move an application for its revival in case any cause of action still subsists.
(JASJIT SINGH BEDI) JUDGE 02.05.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.05.03 10:39 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD