Neelam vs State Of Punjab And Ors
2024 Latest Caselaw 5576 P&H

Punjab-Haryana High Court

Neelam vs State Of Punjab And Ors on 12 March, 2024

                                                             2024:PHHC:035426
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  220
                                                                      CWP-4161-2015
                                                                      Date of decision: 12.03.2024

                  Neelam                                                         ...Petitioner
                                                      Versus
                  State of Punjab and others                                     ...Respondents


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

Present : None for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab.

***** AMAN CHAUDHARY. J.

1. None has appeared on behalf of the petitioner despite the case

having been called out twice.

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

present case.

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

petitioner to get it revived, in case need arises.

(AMAN CHAUDHARY) JUDGE 12.03.2024 Hemant

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

integrity of this order/judgment