Mohinder Singh vs State Of Punjab
2024 Latest Caselaw 19011 P&H

Punjab-Haryana High Court

Mohinder Singh vs State Of Punjab on 28 October, 2024

               CWP-9662-1999 (O&M)                                                                 -1-

               203
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-9662-1999(O&M)
                                                         Date of Decision: 28.10.2024

               Mohinder Singh and others
                                                                                             ....Petitioners

                                                                Versus


               State of Punjab and another
                                                                                           ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioners.

                                         Mr. Nirmaljit Singh Diwana, Sr. DAG, Punjab.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Article 226 of the Constitution of India inter alia seeking issuance of appropriate writ for quashing the order dated 28.01.1999 (Annexure P-4).

2. There is no representation on behalf of the petitioners in Court today, same was the position on 15.07.2024.

3. It appears that the petitioners are no more interested in pursuing the present petition.

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

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

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

               28.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE
               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No

authenticity of this document/judgment