Supreme Court - Daily Orders
Raja Singh vs Commissioner Faridkot And Division on 22 March, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.28 COURT NO.11 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 24823/2013
(Arising out of impugned final judgment and order dated 09-11-2012
in LPA No. 1587/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJA SINGH PETITIONER(S)
VERSUS
COMMISSIONER FARIDKOT AND DIVISION & ORS. RESPONDENT(S)
WITH
SLP(C) No. 22524/2013 (IV-B)
Date : 22-03-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Bhaskar Y. Kulkarni, AOR
Mr. Umang Shankar, AOR
For Respondent(s)
Mr. Kamal Mohan Gupta, AOR
Mr. Yadav Narender Singh, AOR
Mr. Ashutosh Yadav, Adv.
Mr. Mayank Kumar Singh, Adv.
Mr. Jagdish Parshad, Adv.
Mr. Sushil Sardana, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Ram Kishor Singh Yadav, AOR
Signature Not Verified
Mr. Narender Kumar Verma, AOR
Digitally signed by
KAVITA PAHUJA
Date: 2024.04.13
13:26:20 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
1. On the last date of hearing, learned counsel for the parties had stated that they were trying to contact their respective clients for quite some time, but they have been not receiving any instructions. At the request of learned counsel for the petitioners, time was granted to the respective counsel to enable them to move appropriate applications seeking discharge.
2. Though no applications for discharge have been moved by learned counsel for the petitioners, learned counsel submits that efforts to contact the petitioners have not borne any results.
3. It appears that the petitioners are not interested in prosecuting the present petition that relates back to the year 2008-2010 and raises an issue on the appointment of a Lambardar of the Village. It appears that due to the passage of time, nothing survives for adjudication in the present petitions.
4. Be that as it may, the present Petitions for Special Leave to Appeal are dismissed in default and for non-prosecution.
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(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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