Punjab-Haryana High Court
Devender Singh vs State Of Haryana And Ors on 21 March, 2017
CWP-6767-2015 (O&M)
225 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-6767-2015 (O&M)
Date of Decision : 21.03.2017
Devender Singh ...... Petitioner
Versus
State of Haryana and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
Present : None for the petitioner.
Mr. Harish Rathee, Sr. DAG, Haryana.
Mr. Rohit Samhutra, Advocate
for respondent No.2.
Mr. Ajay Sharma, Advocate for
Mr.Minderjit Yadav, Advocate
for respondents No. 3 to 5.
***
AJAY TEWARI, J. (Oral)
On 26.07.2016 none has entered appearance on behalf of the petitioner, on the last date of hearing also none has entered appearance on behalf of the petitioner, even today no one come present on behalf of the petitioner.
In these circumstances, the petition stands dismissed in default. Since the main case has been decided, the pending Civil Misc. Application, if any, also stands disposed of.
( AJAY TEWARI )
21.03.2017 JUDGE
anuradha
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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