Punjab-Haryana High Court
Chairman-Cum-Sarpanch Gram Panchayat ... vs Punjab State Power Corporation Ltd. And ... on 28 May, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.26982 of 2016
Date of decision: May 28, 2018
Chairman-cum-Sarpanch, Gram
Panchayat Village Balian ...Petitioner
Versus
Punjab State Power Corporation Ltd. & Ors. ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: None for the petitioner.
Mr. Ashok Kumar Sharma, Advocate for respondents No.1&2. Ms. Anu Chatrath, Addl. A.G. Punjab. Rajan Gupta, J.(oral) On the last date of hearing, it was made clear that no further request for adjournment shall be entertained. Case has been called out twice since morning. Petitioner remains unrepresented. This court is not inclined to grant any further adjournment.
Dismissed for want of prosecution.
(RAJAN GUPTA) JUDGE May 28, 2018 'Rajpal' Whether speaking / reasoned Yes / No Whether Reportable: Yes / No 1 of 1 ::: Downloaded on - 10-06-2018 21:25:27 :::