Lakshman Swarup Gupta vs State Of Punjab
2024 Latest Caselaw 10422 P&H

Punjab-Haryana High Court

Lakshman Swarup Gupta vs State Of Punjab on 15 May, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               203
                                                                        CWP-7007-1999 (O&M)
                                                                        Date of decision: 15.05.2024

               Lakshman Swarup Gupta                                             ....Petitioner
                                                      Versus

               State of Punjab                                                    ...Respondent

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

Present: None for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab. *****

AMAN CHAUDHARY. J (Oral)

1. There was no representation on behalf of the petitioner on the

previous occasion, as such notice was issued to the petitioner, which has been

received back with the report that he was since died.

2. Dismissed for non-prosecution.

(AMAN CHAUDHARY) JUDGE 15.05.2024 Hemant

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

integrity of this order/judgment