Faiman vs State Of Haryana & Ors
2024 Latest Caselaw 17547 P&H

Punjab-Haryana High Court

Faiman vs State Of Haryana & Ors on 20 September, 2024

               CWP-10561-2016 (O&M)                                                                 -1-

               207

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                    ****
                                                                              CWP-10561-2016 (O&M)
                                                                              Date of Decision: 20.09.2024

               Faiman                                                                         ....Petitioner

                                                                Versus


               State of Haryana and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioner.

                                         Mr. Rajneesh Chadwal, AAG, Haryana.

                                                      ***

               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 setting aside the impugned inquiry report dated 04.04.2016 (Annexure P-8), wrongly conducted by the Inquiry Committee and subsequent order dated 26.04.2016 (Annexure P-10).

2. Despite second call, there is no representation on behalf of the petitioner in Court today. It appears that the petitioner is 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.

               20.09.2024                                                         (HARSH BUNGER)
               Himani                                                                 JUDGE

               Whether speaking/reasoned:                            Yes/No
               Whether reportable:                                   Yes/No

authenticity of this document/judgment