Punjab-Haryana High Court
M/S Bajaj Basmati Pvt Ltd Jalalabad, ... vs Unknown on 10 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
5 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CP-224-2016
Date of decision: 10.03.2022
IN THE MATTER OF M/S BAJAJ BASMATI PVT LTD
JALALABAD, DISTRICT FAZILKA
....Petitioner
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. P.S.Khurana, Advocate for the petitioner
ANIL KSHETARPAL, J (Oral)
The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
Learned counsel representing the petitioner submits that he has not been given any further instructions for the last two years. Hence, dismissed for want of prosecution.
Ordered accordingly.
10.03.2022 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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