Punjab-Haryana High Court
Gainda Singh vs Financial Commissioner ... on 3 June, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 1863 of 1992(O&M)
Date of decision :- June 03, 2011
Gainda Singh
.... Petitioner
Versus
Financial Commissioner (Appeals)Punjab and others
... Respondents.
CORAM:- HON'BLE MR. JUSTICE GURDEV SINGH
Present:- None for the petitioner
Ms. Harman Sullar. Assitt.Advocate General, Punjab
for respondent Nos. 1 and 2
Mr. G.S.Nagra, Advocate,
for Mr. B.S.Mann, Advocate,
for respondent No. 3
Gurdev Singh, J (Oral)
No one has put in appearance on behalf of the petitioner. On the previous date also i.e. 26.4.2011, no one had appeared on behalf of the petitioner and the adjournment was granted in the interest of justice. The same position prevails today also.
Writ petition is dismissed in default.
(Gurdev Singh) Judge June 03, 2011 paramjit