Labh Singh & Anr vs State Of Punjab & Anr
2024 Latest Caselaw 7478 P&H

Citation : 2024 Latest Caselaw 7478 P&H
Judgement Date : 8 April, 2024

Punjab-Haryana High Court

Labh Singh & Anr vs State Of Punjab & Anr on 8 April, 2024

2024: PHHC:047643-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
219 CWP-18022-1995
Date of decision: 08.04.2024
LABH SINGH & ANR
..-Petitioners
VERSUS
STATE OF PUNJAB & ORS

...Respondents

CORAM : HON'BLE MR. JUSTICE xSURESHWAR THAKUR HON'BLE MR. JUSTICE DEEPAK MANCHANDA Present: None for the petitioners. Mr. Maninder Singh, Sr. DAG, Punjab. None for respondent No.3.

He 2 ie 2

SURESHWAR THAKUR, J.(QRAL)

(1) Despite calling of the case twice, today netiher the petitioners

nor their validly engaged counsel is present before this Court.

(2) Therefore, the extant petition is dismissed for non-prosecution.

(SURESHWAR THAKUR) JUDGE (DEEPAK MANCHANDA) JUDGE April 08, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.04.09 11:05

| attest to the accuracy and authenticity of this order/judgment.

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