Parmesh Kumar vs Devi Lal & Ors
2024 Latest Caselaw 17148 P&H

Punjab-Haryana High Court

Parmesh Kumar vs Devi Lal & Ors on 16 September, 2024

                                   Neutral Citation No:=2024:PHHC:121824




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


     247                                                         CRR-3105-2017
                                           Date of Decision : September 16, 2024


PARMESH KUMAR

                                                                    .....Petitioner

                                      VERSUS

DEVI LAL & ORS

                                                                 .....Respondents

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present :     None for the parties.

KULDEEP TIWARI, J. (Oral)

1. Through the instant revision petition, prayer is made for setting

aside the judgment dated 28.7.2017, whereby, respondent No.1 to 7 have been

acquitted of the charges framed against them.

2. The revision petition is not admitted till date. No one has caused

appearance on behalf of the petitioner. The same was the position on the last

two dates. It seems that the petitioner is not interested in pursuing the instant

petition.

3. Dismissed for want of prosecution.

                                                        (KULDEEP TIWARI)
September 16, 2024                                          JUDGE
ajay-1

Whether speaking/reasoned. : Yes/No Whether Reportable. : Yes/No

1 of 1