Punjab-Haryana High Court
Dr. Yuvraj Arora vs State Of Punjab And Others on 3 July, 2014
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.692 of 2002
Date of Decision:03.07.2014
Dr. Yuvraj Arora ...PETITIONER(S)
vs.
State of Punjab and others ...RESPONDENT(S)
CORAM:- HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present:- Mr. Aayush Arora, Advocate for the petitioner.
Mr. Deepak Balyan, Addl. A.G. Punjab.
Ms. Nandini Nanda, Advocate for respondent No.2.
G.S. SANDHAWALIA, J. (Oral)
Learned counsel for the petitioner submits that the petitioner is no longer in touch with him.
Accordingly, the writ petition is dismissed for want of prosecution with liberty to revive, in case, lis still subsists.
03.07.2014 (G.S. Sandhawalia)
rajeev Judge
Thakral Rajeev
2014.07.03 16:40
I attest to the accuracy and
integrity of this document
High Court Chandigarh