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
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Neutral Citation No:=2023:PHHC:041260