Khajan And Ors vs State Of Haryana And Others
2023 Latest Caselaw 9421 P&H

                                                                                    2023:PHHC:084498

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                        CWP-12100-2020 (O&M)
                                                                        Date of Decision:-05.07.2023



                 Khajan and others                                                   ... Petitioners



                                                       Versus



                 State of Haryana and others                                        ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. A.S.Aulakh, Advocate for
                                  Mr. Hitesh Malik, Advocate for the petitioners.

                                  Mr. Samarth Sagar, Addl. AG, Haryana.

                                  Mr. Sandeep Siwach, Advocate, for respondent No.10.

                                                       *****

GURVINDER SINGH GILL, J.(Oral)

1. Learned proxy counsel for the petitioners has requested for an adjournment

on the ground that arguing counsel is indisposed. However, this Court finds

that the matter has been adjourned repeatedly. On the last date of hearing the

following order was passed:

"A perusal of the earlier orders would reflect that counsel appearing for the petitioner has been seeking time to address arguments.

There is no representation for the petitioners. Last opportunity is allowed to the counsel for the petitioners to address arguments, failing which the writ petition will be dismissed for non-prosecution.

MOHAN SINGH 2023.07.05 20:05 I attest to the accuracy and authenticity of this order/judgment CWP-12100-2020 (O&M) (2) 2023:PHHC:084498

Adjourned to 29.11.2022."

2. Having regard to the aforesaid order and the fact that even today, a request

for adjournment has been made, the instant petition is hereby dismissed for

non-prosecution.

                 05.07.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No
                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.07.05 20:05
I attest to the accuracy and
authenticity of this
order/judgment