Punjab-Haryana High Court
Bot Ram vs State Of Haryana And Another on 11 March, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
C.W.P. No.5317 of 1986 1
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
C.W.P. No. 5317 of 1986 (O&M)
Date of Decision: 11.03.2011
Bot Ram
...Petitioner
Versus
State of Haryana and another
.....Respondents
CORAM: Hon'ble Mr. Justice Rajesh Bindal
Present: None for the petitioner.
Mr. Anjum Ahmed, Additional Advocate General, Haryana.
Mr. H.N. Mehtani, Advocate for respondent No.2.
.....
RAJESH BINDAL, J.
The aforesaid writ petition was filed by Mr. R.S. Balhara, Advocate, who apparently was not a member of the Bar.
Noticing the aforesaid fact notice was directed to be issued to the petitioner as well as his counsel on February 2, 2005 for March 9, 2005.
On March 23, 2005, finding that service was not complete, fresh notice was directed to be issued to the petitioner for April 27, 2005.
Thereafter, one CM No.14278 of 2005 was filed by Mr. Sunil Chaudhary, Advocate mentioning that petitioners No.1 to 5 and 10 in the petition have expired and their legal representatives were sought to be brought on record. The aforesaid application was dismissed as withdrawn with liberty to file fresh one after giving better particulars on 29.08.2005.
A perusal of the paperbook shows that there is only one petitioner, namely, Bot Ram whereas in the aforesaid application, name of petitioner No.1 was mentioned as Risala. Apparently, wrong application was filed in the present petition.
Later on, as per the office report, notice issued to the petitioner for March 9, 2005 was received back served.
As despite service, no one has appeared for the petitioner, the writ petition is dismissed for non-prosecution.
(RAJESH BINDAL) JUDGE 11.03.2011 C.W.P. No.5317 of 1986 2 sharmila