M/S Sukhdev Singh Bhatia vs. The State Of Punjab
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2024:PHHC:053978-DB IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH GSTR-10-1990 Date of decision:- 22.04.2024 M/s Sukhdev Singh Bhatia ....Appellant vs. The State of Punjab ...Respondent CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: None *** SANJEEV PRAKASH SHARMA, J. (Oral)
The case called twice but no one has put in appearance on behalf of the appellant. The file of this case has been burnt after the fire incident, which took place in the year 1996 & 2011. No step has been taken by the concerned department to reconstruct the record of the said file.
In these circumstances, it is not possible for this Court to decide the case on merits.
Dismissed for non-prosecution. (SANJEEV PRAKASH SHARMA) JUDGE April 22, 2024 (SUDEEPTI SHARMA) G Arora JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2024.04.24 17:26 I attest to the accuracy and integrity of this document
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