Harcharan Kaur And Others vs State Of Haryana
2024 Latest Caselaw 18911 P&H

Punjab-Haryana High Court

Harcharan Kaur And Others vs State Of Haryana on 25 October, 2024

               CWP-4669-1994 (O&M)                                                                 -1-

               207
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-4669-1994 (O&M)
                                                         Date of Decision: 25.10.2024

               Harcharan Kaur (since deceased) through LRs and others
                                                                                             ....Petitioners

                                                                Versus


               State of Haryana and others
                                                                                           ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioners.

                                         Mr. Praveen Chander Goyal, Addl. A.G., Haryana.

                                         Mr. Rajinder Singh Banger, Advocate for
                                         Mr. Rajinder Goel, Advocate
                                         for respondents No.5 to 10.

                                 ***
               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 quashing Annexures P-9 to P-13.

2. Despite second call, there is no representation on behalf of the petitioners in Court today. It appears that the petitioners are no more interested in pursuing the present petition.

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.

               25.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE
               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No

authenticity of this document/judgment