Bhavjot Singh vs M/S Arch Fab
2024 Latest Caselaw 20759 P&H

Citation : 2024 Latest Caselaw 20759 P&H
Judgement Date : 21 November, 2024

Punjab-Haryana High Court

Bhavjot Singh vs M/S Arch Fab on 21 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(22-1)
CO-COM-2-2022
Date of decision:- 21.11.2024
Bhavjot Singh ... Petitioner
Versus
M/s Arch Fab ... Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- None for the petitioner.

Mr. Vivek Gupta, Advocate
for the respondent (through VC).

2K KK ae ok

SUVIR SEHGAL, J. (ORAL)

1. There has been a persistent non-appearance on behalf of the petitioner,

in as much as, the petitioner has remained unrepresented on the previous six

hearings.

2. As per office notice, notice issued to the petitioner has been received back served.

3. It seems that the petitioner is not interested in pursuing the petition.

4. Dismissed for non-prosecution. 21.11.2024 (SUVIR SEHGAL) Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

authenticity of this order/judgment

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