Punjab-Haryana High Court
M/S Des Raj Sikander Lal And Another vs Union Of India And Others on 28 November, 2013
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No. 205 of 1991
Date of decision:-28.11.2013
M/s Des Raj Sikander Lal and another
...Appellants
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.P. BANGARH
Present:- None for the appellants.
None for the respondents.
S.P.BANGARH J.(Oral)
Notice issued to Mr. R.S. Khosla, Advocate, for addressing arguments on behalf of Union of India received back duly served but no one has caused appearance on behalf of Union of India. No one is also present on behalf of appellants. Case was passed over many a time since morning. It appears that the appellants are not interested in pursuing this appeal. So, it is dismissed in default in terms of Order 41 Rule 17 CPC in view of the judgment of the Hon'ble Supreme Court of India, titled Secretary, Deptt. Of Horticulture, Chandigarh and another versus Raghu Raj 2009 AIR (SC) 514.
November 28, 2013 ( S.P. BANGARH )
Vijay Asija JUDGE
Asija Vijay
2013.11.30 12:57
I attest to the accuracy and
integrity of this document
High Court,Chandigarh