Punjab-Haryana High Court
Hem Raj vs State Of Punjab & Ors on 1 December, 2023
REENA 2023:PHHC:152997 214 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH Crl. Revision No. 1482 of 2016 Date of Decision: December 01, 2023 Hem Raj cesees Petitioner versus State of Punjab and others seve Respondents CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR kK Present:- None for the petitioner Mr. IPS Sabharwal, DAG Punjab Mr. Amninder Preet, Advocate for respondents No. 3 to 7 36 2 2 Harpreet Singh Brar, J. (Oral)
1. There was no representation on behalf of the petitioner on the last date of hearing i.e. on 16.11.2023 and in the interest of justice the matter was adjourned for today.
2. Registry was directed to inform learned counsel for the petitioner with regard to the date fixed.
3. Today, the case has been called twice but no one has put in appearance on behalf of the petitioner to argue the same. It seems that the petitioner has no interest to pursue the case.
4. The petition is dismissed for non-prosecution. (HARPREET SINGH BRAR) JUDGE December 01, 2023 Pea Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 2023.12.02 12:47 | attest to the accuracy and integrity of this order/ judgment Chandigarh