Punjab-Haryana High Court
Dr.(Mrs.)Sunita Srivastava vs Ut Of Chandigarh & Ors on 28 November, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
315
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-4127-1997(O&M)
Date of decision: 28.11.2019
Dr. (Mrs.) Sunita Srivastava
......Petitioner
V/s.
Union Territory, Chandigarh and others
.......Respondents
CORAM: - HON'BLE MR. JUSTICE SANJAY KUMAR
Present: - None.
****
Sanjay Kumar, J. (ORAL)
There was no representation for the petitioner when the matter was taken up on 25.11.2019 and it was accordingly directed to be listed on 28.11.2019.
Today, the same situation continues and there is no representation for the petitioner or her learned counsel when the matter is taken up for hearing. It is therefore clear that the petitioner is not interested in pursuing this case. The writ petition is accordingly dismissed for non-prosecution.
No order as to costs.
(SANJAY KUMAR) JUDGE 28.11.2019 rakesh whether speaking/non speaking : Yes/no whether reportable/non reportable : Yes/no 1 of 1 ::: Downloaded on - 09-12-2019 09:21:47 :::