Punjab-Haryana High Court
Kanwar Vikram Singh Rana vs Varun Mayor on 18 November, 2024
Neutral Citation No:=2024:PHHC:149508
159
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
INCOMP-91-2024
Date of Decision: 18.11.2024
Kanwar Vikram Singh Rana ...Petitioner(s)
Vs.
Varun Mayor ...Respondent(s)
CORAM : HON'BLE MR. JUSTICE N.S.SHEKHAWAT
Present : None for the parties.
N.S.SHEKHAWAT, J. (Oral)
1. The applicant had filed the present application for grant of leave to appeal against the judgment dated 27.10.2016 passed by the Judicial Magistrate 1st Class, Jalandhar, whereby, respondent was acquitted of the notice of accusation.
2. After the filing, the Registry of the Court had raised certain technical objections, however, the learned counsel had not appeared before the Registry and did not collect the file to remove the objections. It seems that the applicant is not interested in pursing the present application.
3. Consequently, the application for leave to appeal is ordered to be dismissed.
4. Application for condonation of delay of 138 days in filing the present application for leave to appeal also stands dismissed.
18.11.2024 (N.S.SHEKHAWAT)
amit rana JUDGE
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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