PREM KANTA Vs. STATE OF PUNJAB

LAWS(P&H)-2006-7-154

HIGH COURT OF PUNJAB AND HARYANA

Decided on July 20,2006

PREM KANTA Appellant

VERSUS

STATE OF PUNJAB Respondents

JUDGEMENT

J.S.Khehar, J. - (1.) (oral)
(2.) THIS matter came up for hearing as far back as on 22.5.2000, when a Division Bench of this court passed the following order:- Let learned counsel for the petitioner place additional information on the record as to when the junior persons to the petitioner were promoted as Headmistresses in the preceding three years from the date of filing of the petition. Their names be also indicated. Adjourned sine die. As and when the petitioner files the additional information, the case be put up for motion hearing. Despite the passage of more than six years since this case was adjourned sine die, neither any additional information has been placed on the record of this case nor any application has been moved for reviving of the main case. Infact, learned counsel for the petitioner sates that the petitioner has not contacted him ever since the passing of the order dated 22.5.2000. In view of the above, we are satisfied that the petitioner is no longer interested in pursuing the instant writ petition. Dismissed for non-prosecution.;

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