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M/S Anil Transport Company Pvt. Ltd. ... vs The State Trasnport Appellate Tribunal ...
2024 Latest Caselaw 13502 P&H

Citation : 2024 Latest Caselaw 13502 P&H
Judgement Date : 2 August, 2024

Punjab-Haryana High Court

M/S Anil Transport Company Pvt. Ltd. ... vs The State Trasnport Appellate Tribunal ... on 2 August, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                           Neutral Citation No:=2024:PHHC:099190
219


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH
                                              CWP-5788-2000(O&M)
                                           Date of decision: 02.08.2024
M/s Anil Transport Company Pvt. Ltd. Fazilka and anbother
                                                                         ...Petitioners

                                           Versus
State Transport Appellate Tribunal, Punjab and others
                                                                         ....Respondents

CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:        Mr. Lekh Raj Sharma, Advocate for the petitioners.
               Mr. Brijesh, AAG, Punjab.
                            *****
MAHABIR SINGH SINDHU, J.

Present petition under Articles 226/227 of Constitution has been filed

for issuance of a writ in the nature of certiorari for quashing of impugned

judgment dated 17.09.1999 (P-8) passed by respondent No. 1 in violation of

provisions of the Motor Vehicles Act, 1988.

(2) Learned counsel for the petitioners submits that despite best efforts,

he is not able to contact the petitioners.

(3) In view of the above, it is apparent that petitioners have lost interest

in the present writ petition; hence, there is no option except to dismiss the writ

petition for non-prosecution.

(4)            Ordered accordingly.

(5)            Needless to say that in case anything survives, petitioner would be at

liberty to move an application for revival of the writ petition.

Pending application(s), if any, shall also stand disposed off.




02.08.2024                                                ( MAHABIR SINGH SINDHU )
Harish Kumar                                                       JUDGE
                              Whether speaking/reasoned         Yes/No
                                 Whether Reportable             Yes/No




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