Prof R.C.Dhand vs State Of Punjab Through Secy. Deptt. Of ...
2024 Latest Caselaw 5267 P&H

Punjab-Haryana High Court

Prof R.C.Dhand vs State Of Punjab Through Secy. Deptt. Of ... on 7 March, 2024

                                                             2024:PHHC:032978
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  208
                                                                       CWP-1014-1998 (O&M)
                                                                       Date of decision: 07.03.2024

                  Prof R.C.Dhand                                                   ...Petitioner
                                                      Versus

                  State of Punjab and others                                      ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                     *****

Present : None for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J.

1. It is apparent from the perusal of the order sheets in the present

case that none has appeared on behalf of the petitioner on the last six

occasions.

2. There was no representation on behalf of the petitioner on the

last many occasions when the case was taken up.

3. It appears that the petitioner has lost interest in pursuing the

present case.

4. Dismissed for non-prosecution, reserving the liberty to the

petitioner to get it revived, in case need arises.

(AMAN CHAUDHARY) JUDGE 07.03.2024 Hemant

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

integrity of this order/judgment