Govind And Another vs State Of Haryana
2024 Latest Caselaw 7729 P&H

Punjab-Haryana High Court

Govind And Another vs State Of Haryana on 10 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                  2024:PHHC: 049584

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             233                                       CRM-M-16635-2024
                                                       Date of decision: 10.04.2024

             GOVIND AND ANOTHER                                                .... PETITIONER(S)

                                                             VERSUS

             STATE OF HARYANA                                                  ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

The case has been called out twice. None appears on behalf of

the petitioners. It appears that the petitioners are not interested in pursuing

the present petition.

In view of the above, the present petition is ordered to be

dismissed for non-prosecution. However, the petitioner(s) shall be at liberty

to move an application for its revival in case any cause of action still

subsists.

                                                                     (JASJIT SINGH BEDI)
             10.04.2024                                                 JUDGE
             Kusum


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

authenticity of this order/judgment Punjab & Haryana High Court, CHD