Punjab-Haryana High Court
M.C. Ludhiana vs Rakesh Kumar on 12 May, 2015
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
RSA No.4076 of 2010 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RSA No.4076 of 2010 (O&M)
Date of Decision: 12.05.2015
Municipal Corporation, Ludhiana
and another
..... Appellants
Versus
Rakesh Kumar and another ..... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Harsh Aggarwal, Advocate,
for the appellants.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.
As per office note recorded twice over on January 15, 2015 and May 08, 2015 learned counsel for the appellants has not collected the fresh docket along with notices for publication for January 16, 2015. That date is long over which compels this Court to fix a fresh date for publication for service of R-1.
If counsel knew on May 09, 2014 that there is a defect in the docket, no steps were taken to cure the defect.
The learned counsel is reminded that R-1 was permitted to be served through publication in 'The Tribune' by an order dated July 05, 2013 and no effective steps have been taken so far. This indicates that the appellants are not interested in serving the respondent and they are not MANJU 2015.05.18 14:51 I attest to the accuracy and authenticity of this document High Court Chandigarh RSA No.4076 of 2010 (O&M) -2- interested in pursuing the appeal.
Dismissed.
(RAJIV NARAIN RAINA) JUDGE 12.05.2015 manju MANJU 2015.05.18 14:51 I attest to the accuracy and authenticity of this document High Court Chandigarh