Punjab-Haryana High Court
Parminder Singh vs Om Parkash on 10 March, 2016
Author: Inderjit Singh
Bench: Inderjit Singh
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO.A-80-MA of 2014 (O&M)
Date of decision: March 10, 2016
Parminder Singh
...Applicant
Versus
Om Parkash
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: None for the applicant.
Mr. Amandeep Soni, Advocate
for the respondent.
****
INDERJIT SINGH, J.
Even on second call, none has appeared on behalf of the applicant.
On the last date, it was made clear that no further adjournment shall be granted and even written request shall not be entertained.
Today, none has put in appearance on behalf of the applicant. Dismissed for want of prosecution.
March 10, 2016 (INDERJIT SINGH)
rajesh.k.khurana JUDGE
RAJESH KUMAR
2016.03.10 15:36
I attest to the accuracy and
authenticity of this document