Seema Garg vs State Of Punjab & Ors
2024 Latest Caselaw 5585 P&H

Punjab-Haryana High Court

Seema Garg vs State Of Punjab & Ors on 12 March, 2024

                                                             2024:PHHC:035411
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  224
                                                                        CWP-24937-2015
                                                                        Date of decision: 12.03.2024

                  Seema Garg                                                        ...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 there has been no representation on behalf of the petitioner on the

last two occasions.

2. The position remains the same today as well, despite the case

having been called out twice.

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

present case.

4. Dismissed for non-prosecution.

(AMAN CHAUDHARY) JUDGE 12.03.2024 Hemant

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

integrity of this order/judgment