Punjab-Haryana High Court
Phulli Alias Phuli And Others vs State Of Haryana And Others on 21 November, 2024
CWP-12689-2024 (O&M) -1-
114
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP-12689-2024 (O&M)
Date of Decision: 21.11.2024
Phulli @ Phuli and others
....Petitioners
Versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present : Mr. Gaurav Phogat, Advocate for
Mr. J.P. Jangu, Advocate
for the petitioners.
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HARSH BUNGER, J. (Oral)
1. This petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for setting aside the impugned order dated 01.02.2024 (Annexure P-4).
2. A perusal of the order sheets would reveal that the matter has been adjourned repeatedly at the request of learned counsel for the petitioners. Today again, learned counsel appearing on behalf of the petitioners prays for an adjournment, which is totally unjustified.
3. In view of the above, the instant petition is dismissed for non-prosecution.
4. All pending application(s), if any, shall stand closed.
5. A copy of this order be sent to the petitioners at the address mentioned in the Memo of Parties.
21.11.2024 (HARSH BUNGER)
Himani JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
HIMANI GUPTA
2024.11.22 15:52
I attest to the accuracy and
authenticity of this document/judgment High Court, Chandigarh