Punjab-Haryana High Court
Jawahar Lal Ahuja vs State Of Haryana And Another on 12 May, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P. No. 4520 of 1992
Date of decision : 12.05.2011
Jawahar Lal Ahuja
..Petitioner
versus
State of Haryana and another
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Nemo for the petitioner.
Ms. Kirti Singh, D.A.G., Haryana
for the respondents.
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Mehinder Singh Sullar, J. (Oral)
This s writ petition was filed in this Court on 06.04.1992 and was admitted on 14.12.1992. Ultimately, it was listed for final hearing on 06.05.2011 and was again adjourned to 12.05.2011 for arguments. The bare perusal of the record would reveal that none had appeared on behalf of the petitioner on 06.05.2011, when this petition came up for hearing. Consequently, the case was adjourned to 12.05.2011 for arguments Today, again no one is present on his behalf despite the case having been repeatedly called.
From the sequence of events narrated here-in-above, it appears that neither the petitioner nor his counsel is interested in pursuing the petition. Therefore, no option is left with this Court except to dismiss the writ petition for non-prosecution.
Accordingly, the present writ petition is dismissed for non- prosecution.
May 12, 2011 (Mehinder Singh Sullar) naresh.k Judge