Punjab-Haryana High Court
Wilhelm Textiles Pvt. Ltd vs State Of Haryana And Others on 17 September, 2012
Author: Hemant Gupta
Bench: Hemant Gupta, Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.17633 of 2005
Date of Decision:17.9.2012
Wilhelm Textiles Pvt. Ltd. ......Petitioner
Versus
State of Haryana and others
......Respondents
CORAM:- HON'BLE MR.JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
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Present: Mr. Rupinder S. Khosla, Advocate for the petitioner.
HEMANT GUPTA, J.
Challenge in the present petition is to the notifications dated 15.11.2002 and 12.11.2003 under Section 4 and 6 of the Land Acquisition Act, 1894.
The writ petition came up for hearing on 11.11.2005. The hearing of the same was adjourned sine die as learned counsel for the petitioner sought time to place further material on record of this case.
Almost even after 7 years, no material has been placed on record.
Dismissed for non prosecution.
( HEMANT GUPTA ) JUDGE ( RAJIV NARAIN RAINA ) JUDGE 17.9.2012 rajeev