SHAKUNTLA AND ANOTHER v. STATE OF PUNJAB AND OTHERS

204 2023:PHHC:041260

IN THE HIGH COURT OF PUNJAB AND HARYANA

Coram : Hon’ble Mr. Justice N.S.Shekhawat

Present : None for the petitioners.

Mr. M.S. Bajwa, DAG, Punjab for respondents No.1 to3.

Mr. Satnam Singh, Advocate for respondents No.4 to 6.

***

N.S.Shekhawat J. (Oral)

The record shows that no one had appeared on behalf of the

petitioners on 16.12.2021, 31.01.2022, 22.02.2022. Even on the last date of

hearing, there was no representation on behalf of petitioners to assist the Court.

Consequently, the Registry of the Court was directed to inform the

learned counsel for the petitioners about the next date of hearing telephonically

as well as by sending a message on his registered e-mail ID. Today the Registry

has reported that the learned counsel for the petitioners had been informed

about the date fixed before this Court.

Still there is no representation on behalf of the petitioners.

Dismissed for non-prosecution.

(N.S.SHEKHAWAT)

21.03.2023 JUDGE hitesh

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:041260

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Neutral Citation No:=2023:PHHC:041260