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    SHAKUNTLA AND ANOTHER v. STATE OF PUNJAB AND OTHERS

    204 2023:PHHC:041260

    IN THE HIGH COURT OF PUNJAB AND HARYANA

    AT CHANDIGARH

    CRWP-9849-2021

    Date of Decision:21.03.2023

    Shakuntla and Anr. …Petitioners

    vs.

    State of Punjab and others …Respondents

    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

    1 of 1 ::: Downloaded on - 21-03-2023 19:32:00 :::

    Neutral Citation No:=2023:PHHC:041260

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    SHAKUNTLA AND ANOTHER v. STATE OF PUNJAB AND OTHERS
    (Mar 21, 2023)