SUSHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present Civil Writ Petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing the order dtd. 26/9/2019 (Annexure P-3).

(2.) On 15/11/2023, none had appeared on behalf of the petitioners.

(3.) On 20/5/2024, none had appeared on behalf of the petitioners and the following order was passed:-