Kirpal Singh vs The Chairman Cum M.D. Pb. &Sind Bank&Ors
2024 Latest Caselaw 13411 P&H

Punjab-Haryana High Court

Kirpal Singh vs The Chairman Cum M.D. Pb. &Sind Bank&Ors on 1 August, 2024

SANDEEP SETHI
2024.08.08 21:42

CWP-19014-2004

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(201)
CWP-19014-2004
Date of Decision:-01.08.2024
Kirpal Singh
Levees Petitioner

Versus

The Chairman-cum-Managing Director, Punjab & Sind Bank and others

beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: None for the petitioner.
Mr. Karan Ranjha, Advocate for
Mr. R. Kartikeya, Advocate for the respondents.
2 2K 3 Oe
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of a writ in the nature of

certiorari for quashing the charge sheet dated 26.04.2004 (Annexure P-3) and enquiry proceeding dated 17.07.2004 (Annexure P-5).

2. None appears on behalf of the petitioner. Even on the last date of hearing, there was no representation on behalf of the petitioner.

3. Learned counsel appearing for the respondents has pointed out that in the order dated 14.02.2020 presence of Mr. R. Kartikeya, Advocate, was inadvertently marked on behalf of the applicant-petitioner, however, he appeared for the non-applicant-respondents.

4. In light of the above, the present petition is dismissed in

| attest to the accuracy and integrity of this Order/Judgment

CWP-19014-2004

default at this stage with liberty to the petitioner to file an appropriate application for revival of the same in case any cause of action survives, within three months from today.

5. As the petition is being dismissed in default, a copy of this order be sent to the petitioner by Registered Post at the address mentioned

in the memo of parties.

(ALOK JAIN) JUDGE August 01, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.08.08 21:42

| attest to the accuracy and integrity of this Order/Judgment