Punjab-Haryana High Court
The Pabbian Cass Ltd vs State Of Punjab on 7 May, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl.Misc. No.M-333 of 2012(O&M)
Date of decision: 07.05.2012
The Pabbian CASS Ltd., ......Petitioner(s)
Versus
State of Punjab ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
* * *
Present: Mr. P.S. Mirpur, Advocate for the petitioner(s).
Rakesh Kumar Garg, J. (Oral)
By way of this petition, complaint No.182/2 dated 28.2.2004 (Annexure P-1) and the summoning order dated 28.2.2004 (Annexure P-
2) are sought to be quashed.
There is absolutely no explanation on behalf of the petitioner with regard to filing of the petition after a lapse of eight years. Even no fact is coming on record as to the various orders which might have been passed by the trial Court against the petitioner.
Faced with this situation, counsel for the petitioner wishes to withdraw the present petition with liberty to file a fresh one on the same cause of action by giving explanation with regard to the delay in filing this petition.
Ordered accordingly.
May 07, 2012 (RAKESH KUMAR GARG) ps JUDGE