Punjab-Haryana High Court
Rameshwar vs Gian Chand on 3 March, 2016
Author: Jaspal Singh
Bench: Jaspal Singh
ANKUR GOYAL
2016.03.04 10:54
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.210
CRM No.A-90-MA of 2015
Date of Decision: March 03, 2016
Rameshwar
...Appellant
Versus
Gian Chand
...Respondent
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
1. Whether Reporters of Local Newspapers 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?
***
Present: None for the applicant.
JASPAL SINGH, J. (ORAL)
The case has been called several times, no one has put in appearance on behalf of the applicant. So, was the position on the last date of hearing i.e. July 24, 2015. It appears that applicant does not want to pursue with the instant application under Section 378 (3) of Cr.P.C.
Dismissed for want of prosecution.
March 03, 2016 (JASPAL SINGH) Ankur JUDGE