Punjab-Haryana High Court
Surinder Singh Son Of Gurnam Singh vs The Financial Commissioner (Appeals) ... on 9 November, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.2021 of 1985(O&M)
Date of Decision: 09.11.2011
Surinder Singh son of Gurnam Singh, resident of village
Behniwal, Tehsil Mansa, District Bhatinda and others.
... Petitioners
Versus
The Financial Commissioner (Appeals) Punjab, Chandigarh and
others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:None for the petitioner.
Mr. Navdeep Sukhna, DAG, Punjab.
Mr. Harminder Sharma, Advocate,
for respondent No.22.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. At several previous hearings, there was no representation on behalf of the petitioners. The case was actually been dismissed for default earlier on 12.05.2004 and restored for fresh hearing. After restoration, at the previous hearing, there had been no representation on 11.07.2011 also. The case has been on Board for final hearing for the last one week and there is no representation on behalf of the petitioner for hearing.
2. The writ petition is dismissed for default.
NOVEMBER 09, 2011 ( K. KANNAN ) Rajan JUDGE