Sandeep Bansal @ Sandeep Kumar And Ors vs State Of Punjab And Another
2024 Latest Caselaw 8608 P&H

Punjab-Haryana High Court

Sandeep Bansal @ Sandeep Kumar And Ors vs State Of Punjab And Another on 23 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC:054768

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             288                                         CRM-M-54397-2023
                                                         Date of decision: 23.04.2024

             SANDEEP BANSAL @ SANDEEP KUMAR
             & ORS.                                                          .... PETITIONER(S)

                                                                  VERSUS

             STATE OF PUNJAB AND ANOTHER                                        ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioners.

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

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

the petitioner(s). It appears that the petitioner(s) is 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) JUDGE 23.04.2024 Kusum

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

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