Kartar Chand vs State Of Punjab And Others
2026 Latest Caselaw 808 P&H

Punjab-Haryana High Court

Kartar Chand vs State Of Punjab And Others on 31 January, 2026

Daily Lok Adalat                                             Bench No.4




502

CWP-6114-2005 (O&M)

Kartar Chand       Vs. Punjab State and others

Present:-    None for the petitioner.

             Mr.Manpreet Singh Khangura, AAG Punjab.

                   ***

None is present for the petitioner. Same was the position on

the last two dates of hearing. On 10.12.2025, notice was ordered to be

issued to the petitioner to appear in person before the Lok Adalat on

09.01.2026, which has been received back unserved with the report that

no such person is residing at the given address. Thereupon, specific notice

was ordered to be issued to Sh.R.N.Moudgil and Sh.Pawan Gautam,

Advocates, counsel for the petitioner stating that in case they fail to

appear in person before the Lok Adalat on the next date of hearing, the

case/file will be consigned to the record room with liberty to get it revived

as and when required. Said notice has been served on Sh.Pawan Gautam,

Advocate whereas notice issued to Sh.R.N.Moudgil, Advocate has not

been received back served or otherwise.

Since none is appearing for the petitioner despite efforts

being made to secure the presence of the petitioner as well as his counsel,

no useful purpose would be served by keeping this writ petition pending,

therefore, the writ petition is deemed to have been disposed of and the file

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CWP-6114-2005 (O&M) -2-

be consigned to the record room with liberty to get it revived as and when

required.

Copy of this order be supplied/sent to the counsel/parties.

Pending applications, if any, shall stand disposed of.

(L.N.MITTAL) PRESIDENT

(B.C.GUPTA) MEMBER 31.01.2026 Meenu

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