Punjab-Haryana High Court
Haryana State Minor Irrigation ... vs M/S Raje Ram B.K.O And Another on 20 September, 2013
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No. 69 of 1990
Date of Decision: 19.08.2013
Haryana State Minor Irrigation Tubewell Corporation Ltd. Delhi
....Petitioners
Versus
M/s Raje Ram B.K.O and another
.... Respondents
CORAM: Hon'ble Mr. Justice Jaspal Singh
Present: None.
JASPAL SINGH, J. (Oral)
Notices issued to the appellant and respondent No.1 have been received back with the report of incorrect address. Whereas, notice issued to respondent No.2 has not been received back served or otherwise. However, counsel for the appellant was informed vide this court's letter No.4399 dated 26.08.2013, despite that no one is present.
Hence, the instant appeal is dismissed for want of prosecution. However, if anything still survives in the case, it is open for the appellant to revive the case by way of filing an application.
[JASPAL SINGH] JUDGE 20.09.2013 P.Saini Pooja Saini 2013.09.25 12:04 I attest to the accuracy and integrity of this document Chandigarh