M/S Navneet Synthetic P.Ltd vs State Of Pb.Etc
2024 Latest Caselaw 15998 P&H

Punjab-Haryana High Court

M/S Navneet Synthetic P.Ltd vs State Of Pb.Etc on 2 September, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

                       209

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH
                                                                                        (O&M)
                                                                   Date of Decision: 02.09.2024

                                                                                                 . . . . Petitioner

                                                                      Vs.

                                                                                              . . . . Respondents
                                                ****
                       CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
                               HON'BLE MR. JUSTICE SANJAY VASHISTH
                                                ****
                       Present None.

                                               ****
                       SANJEEV PRAKASH SHARMA, J.(Oral)

1. The parties were informed by the Registry time and again to take steps

for reconstruction of the file but no steps have been taken.

2. The file is stated to have been fully burnt in the fire incident which took

place in the Registry.

3. In view thereof, the STR is dismissed for non-prosecution.

(SANJEEV PRAKASH SHARMA) JUDGE

(SANJAY VASHISTH) JUDGE September 02, 2024 Lavisha

1. Whether speaking/reasoned? Yes/No

2. Whether reportable? Yes/No

authenticity of this order/judgment