Nimrat Kaur Mansahia And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 3964 P&H

                                                                                  2023:PHHC:050410

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        251
                                                                 CRM-M-53431-2021

                                                                 Date of Decision: 12.04.2023

                        Nimrat Kaur Mansahia and others
                                                                                    .... Petitioners


                                                  Versus

                        State of Punjab and others
                                                                                    .... Respondents

                        CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

                        Present: -    None for the petitioner.

                                      Mr. Jaspal Singh Guru, AAG, Punjab.

                        ASHOK KUMAR VERMA, J. (ORAL)

Despite the case having been called twice, the petitioners

have gone un-represented.

Therefore, it can safely be presumed that neither the

petitioners nor their counsel are interested in pursuing the instant petition.

The instant petition stands dismissed for want of prosecution.

                        12.04.2023                                   (ASHOK KUMAR VERMA)
                        rishu                                               JUDGE


                                      Whether speaking/reasoned              Yes/No

                                      Whether Reportable                     Yes/No




RISHU KATARIA
2023.04.13 13:37
I attest to the accuracy and

authenticity of this order/judgment