Bagicha Singh vs Pb.State
2024 Latest Caselaw 1359 P&H

Punjab-Haryana High Court

Bagicha Singh vs Pb.State on 20 January, 2024

                                                                                  2024:PHHC:007990

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            204                                                         CRR-838-1987
                                                                        Date of decision: 20.01.2024

            Bagicha Singh
                                                                                           ....Petitioner
                                                       Versus

            State of Punjab
                                                                                          ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              None.

                                               *****

            AMAN CHAUDHARY, J.

1. As noticed in the order dated 29.05.2019, since the paper book of the

case was not available with the Registry, learned counsel for the petitioner as well

as the State had prayed for time to trace out the record.

2. Time and again the matter was adjourned for the aforesaid purpose,

but neither was the needful done nor anyone caused appearance on behalf of the

petitioner on a number of occasions.

3. In view of the above, there is no option but to dismiss the present

revision petition for want of prosecution, reserving with the parties, a liberty to get

the same revived.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 20.01.2024 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

integrity of this order/judgment