Jaswinder Singh Alias Gindu vs State Of Punjab
2024 Latest Caselaw 6635 P&H

Punjab-Haryana High Court

Jaswinder Singh Alias Gindu vs State Of Punjab on 22 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                2024:PHHC: 041778


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             215                                                    CRM-M-14047-2024
                                                                    Date of decision: 22.03.2024

             JASWINDER SINGH ALIAS GINDU                                    .... PETITIONER(S)

                                                                VERSUS

             STATE OF PUNJAB                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, 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 22.03.2024 Kusum

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

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