Satnam Singh vs State Of Haryana
2024 Latest Caselaw 16598 P&H

Punjab-Haryana High Court

Satnam Singh vs State Of Haryana on 9 September, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             208                                         CRM-M-43195-2024
                                                         Date of decision: 09.09.2024

             SATNAM SINGH                                                 .... PETITIONER(S)

                                                                VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                                      Ms. Shubhra Singh, AAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The case has been called out twice. None appears on behalf of

the petitioner. It appears that the petitioner is not interested in pursuing the

present petition.

In view of the above, the present petition is ordered to be

dismissed for non-prosecution. However, the petitioner shall be at liberty to

move an application for its revival in case any cause of action still subsists.

(JASJIT SINGH BEDI) JUDGE 09.09.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD