Punjab State vs Dr.Vishal Chopra
2024 Latest Caselaw 5278 P&H

Punjab-Haryana High Court

Punjab State vs Dr.Vishal Chopra on 7 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:033547


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        138                                            CR No.3531 of 1993
                                                                       Date of Decision : 07.03.2024


                        Punjab State                                                        ....Petitioner


                                                            VERSUS


                        Dr.Vishal Chopra                                                 ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :      None.

                        ALKA SARIN, J. (Oral)

1. The present is a fully burnt case and there is no record available

pertaining to present petition. The Registry has not been able to reconstruct

the file despite best efforts.

2. In view of the above, this Court is left with no other option but

to dismiss the present appeal for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 07.03.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment