Baljit Kaur And Another vs The Superintending Engineer Ludhiana ...
2024 Latest Caselaw 20835 P&H

Punjab-Haryana High Court

Baljit Kaur And Another vs The Superintending Engineer Ludhiana ... on 22 November, 2024

               CWP-26676-2024 (O&M)                                                                -1-

               111
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-26676-2024 (O&M)
                                                         Date of Decision: 22.11.2024

               Baljit Kaur and another
                                                                                             ....Petitioners

                                                                Versus


               The Superintending Engineer, Ludhiana and others
                                                                                           ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Harsimran Singh, Advocate for
                                         Mr. Judgepreet Singh Warring, Advocate
                                         for the petitioners.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for setting aside the impugned order dated 27.12.2023 (Annexure P-10).

2. A perusal of the order sheets would reveal that the matter has been adjourned repeatedly at the request of learned counsel for the petitioners. Today again, learned counsel appearing on behalf of the petitioners prays for an adjournment, which is totally unjustified.

3. In view of the above, the instant petition is dismissed for non-prosecution.

4. All pending application(s), if any, shall stand closed.

5. A copy of this order be sent to the petitioners at the address mentioned in the Memo of Parties.

               22.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE
               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No

authenticity of this document/judgment