Punjab-Haryana High Court
M/S Khemka Ispat Ltd.Faridabad vs State Of Haryana And Ors on 17 October, 2023
Author: G. S. Sandhawalia
Bench: G. S. Sandhawalia
2023:PHHC:135574
202
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision : 17.10.2023
1. CWP-13715-2002 (O&M)
Khemka Inspat Ltd., Faridabad ....Petitioner
VERSUS
State of Haryana and Others ....Respondent
2. CWP-6476-2006 (O&M) M/s Mam Chand Roller Flour Mill P. Ltd. ....Petitioner VERSUS State of Haryana and Others ....Respondent
3. CWP-16154-2007 (O&M) M/s Mam Chand Roller Flour Mill P. Ltd. ....Petitioner VERSUS State of Haryana and Others ....Respondent
4. CWP-3280-2009 (O&M) M/s Mam Chand Roller Flour Mill P. Ltd. ....Petitioner VERSUS State of Haryana and Others ....Respondent TRIPTI SAINI 2023.10.19 11:03 I attest to the accuracy and integrity of this document Chandigarh 2023:PHHC:135574 CWP-13715-2002 (O&M) and Connected Cases -2-
5. CWP-19568-2002 (O&M) M/s Quality Foils India Pvt. Ltd. ....Petitioner VERSUS State of Haryana and Others ....Respondent CORAM : HON'BLE MR. JUSTICE G. S. SANDHAWALIA HON'BLE MR. JUSTICE SANJIV BERRY Present: None for the petitioner.
Ms. Mamta Singla Talwar, DAG Haryana.
-.-
G. S. SANDHAWALIA. (Oral)
1. On account of the counsel for the petitioner having been elevated to the Bench of this Court, notice had been issued to the petitioner(s).
2. The office report is as under:-
CWP-13715-2002 Petitioner Unserved - Company has left address.
CWP-6476-2006 Petitioner Unserved - Company has been closed.
CWP-16154-2007 Petitioner Unserved - Company has been closed.
CWP-19568-2002 Petitioner has been served.
CWP-3280-2009 Petitioner Unserved - Company has been closed.TRIPTI SAINI 2023.10.19 11:03 I attest to the accuracy and integrity of this document Chandigarh
2023:PHHC:135574 CWP-13715-2002 (O&M) and Connected Cases -3-
3. It is, thus, apparent that the company is not traceable whereas in CWP-19568-2002, inspite of service none has put in appearance on behalf of the petitioner. Accordingly, we have no option but to dismiss the above-said writ petitions for want of prosecution.
4. Pending applications, if any, also stand disposed off.
(G. S. SANDHAWALIA)
JUDGE
October 17, 2023 (SANJIV BERRY)
tripti JUDGE
NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO TRIPTI SAINI 2023.10.19 11:03 I attest to the accuracy and integrity of this document Chandigarh