Punjab-Haryana High Court
Mahabir Alias Babble vs State Of Haryana & Ors on 2 November, 2015
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-5772-2014 (O&M)
Date of Decision: November 02, 2015
Mahabir alias Babble
.....Petitioner
Versus
State of Haryana and others
......Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: None for the petitioner.
Mr.Sanjay Kumar Saini, AAG, Haryana.
Mr.Arvind Bansal, Advocate
for respondent No.10.
Mr.Ravinder Banger, Advocate
for respondent Nos.12 and 13.
........
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
NARESH KUMAR SANGHI, J.(Oral)
It is 12.30 p.m. No one has put in appearance for the petitioner. Even on 30.04.2015 no one had put in appearance for the petitioner. It appears that the petitioner is not interested in pursuing this petition.
Dismissed for want of prosecution.
November 02, 2015 (NARESH KUMAR SANGHI)
meenu JUDGE
MEENU
2015.11.03 14:39
I attest to the accuracy and
authenticity of this document
chandigarh