Punjab-Haryana High Court
M/S Vasan Health Care Pvt Ltd & Ors vs State Of Haryana And Anr on 19 April, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2023:PHHC:055998
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
(203/C) CRM-M-17779-2017
Date of Decision: 19.04.2023
Ms. Vasan Health Care Pvt. Ltd. & others --Petitioners
Versus
State of Haryana & another --Respondents
CORAM:- HON'BLE MR. JUSTICE RAJESH BHARDWAJ.
Present:- None for the petitioners.
Mr. Kirpal Singh, AAG, Haryana.
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RAJESH BHARDWAJ.J (Oral) The present petition has been filed under Section 482 Cr.P.C praying for quashing of criminal complaint no.7474/2016 titled as "Bausch & Lomb Vs. Vasan Health Care Pvt. Ltd." filed by respondent no.2 under Section 138 of Negotiable Instruments Act pending before learned JMIC, Gurgaon.
This petition is pending since the year 2017. On the previous three dates none has put in appearance on behalf of the petitioners. This court vide order dated 29.10.2022 had vacated the interim order dated 17.5.2017. Thereafter case was adjourned for 16.2.2023 but no one put in appearance on behalf of the petitioners on that date. Even today position is similar.
It seems that petitioners are not interested to pursue this petition.
Accordingly, the present petition is dismissed for non- prosecution.
(RAJESH BHARDWAJ) JUDGE 19.04.2023 lucky Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No Neutral Citation No:=2023:PHHC:055998 1 of 1 ::: Downloaded on - 22-04-2023 02:32:44 :::