Prajjwal vs State Of Haryana And Others
2024 Latest Caselaw 8889 P&H

Punjab-Haryana High Court

Prajjwal vs State Of Haryana And Others on 25 April, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

2024: PHHC:056679

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
251
CWP-9045-2023 (O&M)
Decided on :25.04.2024
Prajjwal
... Petitioner
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the petitioner.
Mr. Naveen Singh Panwar, DAG, Haryana.
Mr. Sandeep Bhatia, Advocate
for Union of India.
2 2c 2k 3k ok
VIKAS BAHL, J.(ORAL)

1. Present Civil Writ Petition has been filed under Article

226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to grant 2 marks for the

NCC 'B' Certificate and to add the same in the final result of the

petitioner.

2. Despite having been called twice, none has appeared on behalf of the petitioner.

3. Dismissed for non-prosecution. (VIKAS BAHL) JUDGE 25.04.2024 Mehak Whether reasoned/speaking? Yes/No

Whether reportable? ¥es/No

MEHAK HURIA

2024.04.29 12:16

| attest to the accuracy and integrity of this order/judgment