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Judgment
Harsh Bunger, J
This petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for quashing judgment and decree dated 16.03.2018 (Annexure P-7) passed by Gram Nyayadhikari, Gram Nyayalaya, Shahabad and modified judgment and decree dated 16.11.2024 (Annexure P-8) passed by learned Additional District Judge, Kurukshetra.
A perusal of order sheets reveals that on 28.08.2025, the following order was passed by this Court:
“A perusal of order sheets reveals that the instant matter has been repeatedly adjourned at the request of learned counsel for the petitioners and today again, a request for adjournment has been made, which is totally unjustified.
At his request, adjourned to 16.10.2025, subject to payment of costs of Rs.5,000/- to be deposited with “Punjab and Haryana High Court Bar Association Lawyers’ Family Welfare Fund (Account No.41564846387, S.B.I. High Court Branch)”.”
Today, despite second call, none has put in appearance on behalf of the petitioners.
As per the office report, there is no information received regarding deposit of cost of Rs.5,000/-.
It appears that the petitioners are no more interested in pursuing the present writ petition.
In view of the above, the instant petition is dismissed for non-prosecution.
All pending application(s), if any, shall stand closed.
A copy of this order be sent to the petitioners at the address as mentioned in the Memo of Parties.