Punjab-Haryana High Court
Vikas Sethi vs Sumit Bhasin on 20 November, 2015
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc.No.A-85-MA of 2014 (O&M)
Date of decision: 20th November, 2015
Vikas Sethi
...Petitioner
Versus
Sumit Bhasin
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: None.
****
INDERJIT SINGH, J.
None has appeared on behalf of the petitioner. Perusal of the record shows that from the last two dates of hearing, none had appeared on his behalf. It appears that the petitioner is not interest in pursuing the instant petition.
Dismissed for want of prosecution.
20th November, 2015 (INDERJIT SINGH)
mamta JUDGE
MAMTA MALHOTRA
2015.11.20 16:48
I attest to the accuracy and
authenticity of this document
Chandigarh