Punjab-Haryana High Court
Poonam Rani & Ors vs Union Of India Etc on 7 February, 2020
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
****
CWP No. 2662 of 1998
DECIDED ON: FEBRUARY 07, 2020
POONAM RANI AND OTHERS
PETITIONERS
VERSUS
UNION OF INDIA AND OTHERS
RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Alok Mittal, Advocate
for the petitioners.
Mr. M.L. Sarin, Sr. Advocate with
Mr. Ritesh Aggarwal, Advocate and
Mr. Yogesh Putney, Sr. Standing Counse
for the respondents No.1 to 3.
****
AJAY TEWARI, J (Oral):
1. Learned counsel for the petitioners submits that he has no instructions in the matter.
2. Dismissed for non-prosecution with liberty to revive the petition in case some thing survives.
[AJAY TEWARI] JUDGE [AVNEESH JHINGAN] JUDGE FEBRUARY 07, 2020 sham
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 01-03-2020 15:20:38 :::