Punjab-Haryana High Court

Ashish Aggarwal vs State Of Punjab And Ors on 3 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC: 061135


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             234                                         CRM-M-6979-2019
                                                         Date of decision: 03.05.2024

             ASHISH AGGARWAL                                                 .... PETITIONER(S)

                                                                VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                                      Mr. Baljinder Singh, DAG, Punjab.

                                      Mr. Ranvijay Singh, Sr. Standing Counsel
                                      for respondent No.3.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The case has been called out twice. Despite service, none has

put in appearance on behalf of the petitioner. It appears that the petitioner 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 shall be at liberty to

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

(JASJIT SINGH BEDI) JUDGE 03.05.2024 Kusum

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

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