Mohit vs State Of Haryana
2024 Latest Caselaw 20769 P&H

Punjab-Haryana High Court

Mohit vs State Of Haryana on 21 November, 2024

                                           Neutral Citation No:=2024:PHHC:153300



145


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                   INCOMP-5675-2024
                                                   Date of Decision:21.11.2024

Mohit                                                            ...Petitioner



                                           vs.

State of Haryana                                                 ...Respondent

Coram :      Hon'ble Mr. Justice N.S.Shekhawat

Present:     None.

             Ms. Sheenu Sura, Deputy Advocate General, Haryana.

                            ***

N.S.Shekhawat J. (Oral)

1. The appellant has filed the present appeal against the impugned

judgment dated 12.12.2019 and 14.12.2019 passed by the Trial Court, however,

the copy of the impugned judgment was not attached with the paperbook.

2. The Registry of the Court had raised objections on 16.03.2020,

however, no learned counsel had collected the paperbook for removal of the

objections. It seems that the appellant is not interested in pursuing the present

petition.

3. Consequently, the petition is ordered to be dismissed.

                                                   (N.S.SHEKHAWAT)
21.11.2024                                              JUDGE
hitesh

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




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