Sanjay Malik vs State Of Punjab And Others
2024 Latest Caselaw 5880 P&H

Punjab-Haryana High Court

Sanjay Malik vs State Of Punjab And Others on 14 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 036655


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             277                                         CRM-M-42978-2023
                                                         Date of decision: 14.03.2024

             SANJAY MALIK                                                       .... PETITIONER(S)

                                                                 VERSUS

             STATE OF PUNJAB AND OTHERS                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner.

                                      Mr. Mohit Saroha, AAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

The case has been called out twice. None appears on behalf of

the petitioner(s). It appears that the petitioner(s) is not interested in pursuing

the present petition.

In view of the above, the present petition is ordered to be

dismissed for non-prosecution. However, the petitioner(s) shall be at liberty

to move an application for its revival in case any cause of action still

subsists.

(JASJIT SINGH BEDI) JUDGE 14.03.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD