Kulwant Singh vs State Of Punjab And Ors
2024 Latest Caselaw 10757 P&H

Punjab-Haryana High Court

Kulwant Singh vs State Of Punjab And Ors on 3 July, 2024

               CWP-8879-2016                                                                       -1-

               239
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-8879-2016
                                                         Date of Decision: 03.07.2024

               Kulwant Singh                                                                 ....Petitioner

                                                                Versus

               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioner.

                                         Mr. Nirmaljit Singh Diwana, Sr. DAG, Punjab.

                                         Mr. Ajay Bajaj, Advocate for
                                         Mr. G.L. Bajaj, Advocate
                                         for respondent No.5.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of writ in the nature of certiorari for quashing the order dated 08.12.2015 (Annexure P-1).

2. Today, there is no representation on behalf of the petitioner and same was the position on the last two dates of hearing i.e. 03.11.2023 and 30.01.2024.

3. It appears that the petitioner is no more interested in pursuing the present petition.

4. In view of the above, the instant petition is dismissed for non-prosecution.

5. All pending application(s), if any, shall stand closed.

               03.07.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                           Yes/No
               Whether reportable:                                  Yes/No

authenticity of this document/judgment