Punjab-Haryana High Court
Gurjit Singh @ Babu vs State Of Punjab And Others on 14 July, 2020
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
101 (2)
CRM-W-516-2020 in
CRWP-2005-2019
Gurjit Singh alias Babu Vs. State of Punjab and others
Present : Mr. P.P.S. Tung, Advocate,
for the applicant-petitioner.
` Mr. H.S. Grewal, Addl. A.G., Punjab.
***
This case has been taken up for hearing through video
conferencing.
The petitioner has filed this application for early hearing of the
main petition, which is already fixed for 28.08.2020.
Since the main petition is already fixed for 28.08.2020, no
ground for pre-ponement is made out.
Application stands dismissed.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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CM-5131-CWP-2020 and CM-5132-CWP-2020 in CWP-3256-2020
Punjab and Sind Bank Vs. The Distt. Magistrate SAS Nagar Mohali
and another
Present : Mr. Raj Kumar Kapoor, Advocate,
for applicant-respondent No.5.
Mr. V.M. Gupta, Addl. A.G., Punjab.
Mr. Ravi Chadha, Advocate, for the non-applicant/petitioner.
This case has been taken up for hearing through video
conferencing.
CM-5131-CWP-2020
Application is allowed as prayed for.
CM-5132-CWP-2020
This application has been filed by respondent No.5 for re-
calling the order dated 06.02.2020.
The case of respondent No.5 is that an application has been
moved before the District Magistrate, SAS Nagar, Mohali, for re-calling the
order dated 11.04.2017. The remedy was open to respondent No.5 to
separately challenge the order dated 11.04.2017 by taking all the pleas
available under the law. However, the pendency of the matter before the
DRT-II, Chandigarh, as argued by learned counsel for applicant-respondent
No.5, is of no consequence.
Consequently, the application is dismissed.
( RAJIV SHARMA )
JUDGE
July 14, 2020 ( HARINDER SINGH SIDHU )
ndj JUDGE
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105
CM-6124-CWP-2020 and CM-6129-CWP-2020 in
CWP-10803-2008
Wazir Singh Hooda and another Vs. State of Haryana and others
Present : Mr. Samarpal Singh, Advocate,
for applicant-petitioner No.1.
Ms. Shubhra Singh, Addl. A.G., Haryana.
***
This case has been taken up for hearing through video
conferencing.
CM-6124-CWP-2020
Annexures A-1 to A-19 are permitted to be taken on record.
Application stands disposed of.
CM-6129-CWP-2020
This application has been filed by petitioner No.1 for early
hearing of the main writ petition.
Office is directed to list the main writ petition for hearing on
13.10.2020.
Application is disposed of.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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107
CM-6227-CWP-2020 in
CWP-34851-2019
M/s Jhamb Enterprises Pvt. Ltd. Vs. State Bank of India
Present : Mr. Aalok Jagga, Advocate,
for the applicant-petitioner.
Mr. Rakesh Gupta, Advocate,
for the non-applicant/respondent bank.
***
This case has been taken up for hearing through video
conferencing.
In view of the grounds mentioned in the application, duly
supported by an affidavit, time already granted to the applicant-petitioner to
deposit the balance amount of ` 4,15,38,166/- is extended further for a
period of three weeks from today, failing which the ad-interim order shall
stand vacated.
Application is disposed of.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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108
CM-6232-CWP-2020 in
CWP-18826-2019
Satwinder Pal Singh Vs. State of Punjab and others
Present : Mr. A.P.S. Sandhu, Advocate,
for the applicant-petitioner.
Mr. V.M. Gupta, Addl. A.G., Punjab.
***
This case has been taken up for hearing through video
conferencing.
Since the main petition is already fixed for 21.09.2020, no
ground has been made out to pre-pone the same.
Application stands dismissed.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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109
CM-6300-CWP-2020 in
CWP-6784-2020
Neel Kanth Kaushik Vs. State of Haryana and others
Present : Mr. Sanjeev Kumar Panwar, Advocate,
for the applicant-petitioner.
Ms. Shubhra Singh, Addl. A.G., Haryana.
***
This case has been taken up for hearing through video
conferencing.
This application has been filed by the petitioner for pre-poning
the date of hearing of the main petition, which is already listed for
17.08.2020.
The apprehension of the petitioner is that he would be
dispossessed by the Gram Panchayat. However, the petitioner has failed to
substantiate how the Gram Panchayat could sell land to him without
permission of the appropriate authority. Consequently, no ground has been
made out to pre-pone the date of hearing of the main petition.
Application is, accordingly, dismissed.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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112
CWP-8535-2020
Harpal Masih Vs. State of Punjab and others
Present : Mr. Gursharan Singh, Advocate,
for the petitioner.
Mr. V.M. Gupta, Addl. A.G., Punjab.
***
This case has been taken up for hearing through video
conferencing.
Notice of motion, returnable on 04.08.2020.
Mr. V.M. Gupta, learned Additional Advocate General, Punjab,
appearing on behalf of respondents No.1 to 3 prays for and is granted two
weeks' time to file written statement.
Notice to respondent No.4 be issued, returnable on 04.08.2020.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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113
CWP-8690-2020
Karambir Singh and others Vs. State of Haryana and others
Present : Mr. Munish Gupta, Advocate,
for the petitioners.
Ms. Shubhra Singh, Addl. A.G., Haryana.
***
This case has been taken up for hearing through video
conferencing.
Notice of motion, returnable on 05.08.2020.
In sequel to the direction issued by this Court in CWP No. 7487
of 2020, respondent State was directed to carry out the demarcation. The
demarcation report is dated 09.06.2020 (Annexure P-8). However, the case
of the petitioners is that despite the demarcation report, the private
respondents are still continuing with illegal mining on the spot.
Consequently, respondents No.11 to 15 are restrained from undertaking any
mining activity in the land denoted in the demarcation report dated
09.06.2020 (Annexure P-8) till further orders.
The Deputy Commissioner, Panipat, is directed to ensure the
compliance of this order.
( RAJIV SHARMA )
JUDGE
( HARINDER SINGH SIDHU )
JUDGE
July 14, 2020
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114
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-9770-2020
Date of decision : 14.07.2020
M/s Jindal Saw Ltd.
.... Petitioner
Versus
State of Haryana and others
... Respondents
CORAM : HON'BLE MR. JUSTICE RAJIV SHARMA
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present : Mr. Sandeep Goyal, Advocate, for the petitioner.
Ms. Shubhra Singh, Addl. A.G., Haryana.
RAJIV SHARMA, J.
The case has been taken up for hearing through video conferencing.
The petitioner has already made representation dated 17.12.2019 (Annexure P-13) seeking redressal of its grievance. The representation shall be decided by the competent authority before whom it has been made, by passing a speaking/detailed order in accordance with law, within a period of three weeks from today.
Petition stands disposed of.
( RAJIV SHARMA )
JUDGE
July 14, 2020 ( HARINDER SINGH SIDHU )
ndj JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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115
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-9776-2020 Date of decision : 14.07.2020 M/s Aarav International .... Petitioner Versus Union of India and others ... Respondents CORAM : HON'BLE MR. JUSTICE RAJIV SHARMA HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present : Mr. D.S. Chadha, Advocate, for the petitioner.
Mr. Surinder Daaria, Advocate, for Mr. Sharan Sethi, Standing Counsel for Union of India. Mr. Ashish Verma and Mr. Brijender Kaushik, Advocate, for respondent No.2.
RAJIV SHARMA, J.
The case has been taken up for hearing through video conferencing.
The auction notice dated 17.06.2020 was issued to the petitioner under Section 48 of the Customs Act, 1962. The petitioner had filed reply to the same. The competent authority i.e. respondent No.3 is directed to decide the matter on the basis of reply filed by the petitioner within a period of seven days from today.
Petition stands disposed of.
( RAJIV SHARMA )
JUDGE
July 14, 2020 ( HARINDER SINGH SIDHU )
ndj JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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201 + 214
CWP-7768-2020 ( O&M )
Post Graduate Institute of Medical Education and Research and another Vs. Dr. Arun Kumar Jain and others CWP-8147-2020 Dr. Surinder Singh Pandav Vs. Union of India and others Present : Mr. Amit Jhanji, Advocate, for the petitioners in CWP-7768-2020 and for respondents No.2 and 3 in CWP-8147-2020. Mr. D.S. Patwalia, Senior Advocate, with Mr. Kshitij Sharma and Mr. Adityajit Singh Chadha, Advocate, for respondent No.1.
Mr. Rajesh Garg, Senior Advocate, with Mr. Kshitij Sharma, Advocate, for respondent No.4 in CWP-8147-2020. Mr. Rajiv Atma Ram, Senior Advocate, with Mr. Aalok Jagga, Advocate, for respondent No.2 in CWP-7768-2020 and for the petitioner in CWP-8147-2020. Mr. Namit Sharma, Advocate, for respondent - Union of India.
*** These cases have been taken up for hearing through video conferencing.
Since these petitions have been filed against the order dated 24.12.2019, these are ordered to be clubbed.
List these cases for final hearing immediately after one week, to 11 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: CWP-7768-2020 & CWP-8147-2020 -2- be notified by the Registry. In the meanwhile, the parties are directed to exchange their pleadings.
Photostat copy of this order be placed on the file of the connected case.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 12 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 202 CWP-9014-2020 Abhinav Chodha Vs. Union of India and others Present : Mr. Vikas Bahl, Senior Advocate, with Ms. Aakritee Raj, Advocate, for the petitioner.
Mr. S.P. Jain, Additional Solicitor General of India, with Ms. Sangeeta Srivastava, Central Govt. Counsel, for respondent No.1.
Mr. Subhash Ahuja, Advocate, for respondent No.2.
*** This case has been taken up for hearing through video conferencing.
Respondents No.3 to 6 have not been served. Let fresh steps be taken for service of unserved respondents for 17.08.2020. In the meanwhile, admission of the petitioner be not cancelled.
List on 17.08.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 13 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 203 CRM-8935-2020 in CRA-D-263-2020 Kailash Vs. State of Haryana Present : Mr. Vimal Kumar Gupta, Advocate, for the applicant-appellant. Ms. Shubhra Singh, Addl. A.G., Haryana.
*** This case has been taken up for hearing through video conferencing.
Learned counsel for the applicant-appellant prays for and is permitted to withdraw the present application at this stage.
Disposed of as withdrawn.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 14 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 204 CRM-11414-2020 and CRM-11415-2020 in CRA-D-395-2019 Kuldeep Kumar alias Bobby Vs. State of Punjab Present : Mr. Krishan Sehajpal, Advocate, for the applicant-appellant. Mr. H.S. Grewal, Addl. A.G., Punjab.
*** This case has been taken up for hearing through video conferencing.
CRM-11414-2020 Application is allowed, as prayed for. CRM-11415-2020 Appellant has filed this application for suspension of sentence during the pendency of the appeal.
Learned counsel for the applicant-appellant states that he does not want to press this application.
Dismissed as not pressed.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 15 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 205 CRM-13240-2020 in CRA-D-523-DB-2018 Krishan Vs. State of Haryana Present : Mr. Krishan M. Vohra, Advocate, for the applicant-appellant. Ms. Shubhra Singh, Addl. A.G., Haryana.
*** This case has been taken up for hearing through video conferencing.
No ground has been made out for suspension of sentence of the appellant at this stage.
Application is dismissed at this stage.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 16 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 206 CRM-14398-2020 in CRA-D-1011-DB-2018 Jitender Vs. State of Haryana Present : Mr. Manish Soni, Advocate, for the applicant-appellant. Ms. Shubhra Singh, Addl. A.G., Haryana.
*** This case has been taken up for hearing through video conferencing.
On the request of learned counsel for the applicant-appellant, adjourned to 15.07.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 17 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 207 CRM-14490-2020 in CRA-D-996-2019 Ravinder alias Paari and another Vs. State of Punjab Present : Mr. Maninder Singh Bajwa, Advocate, for applicant-appellant No.1. Mr. H.S. Grewal, Addl. A.G., Punjab. Mr. Sandeep Jasuja, Advocate, for the complainant.
*** This case has been taken up for hearing through video conferencing.
Learned counsel for applicant-appellant No.1 prays for and is permitted to withdraw this application for suspension of sentence.
Dismissed as withdrawn.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 18 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 208 CRM-14495-2020 in CRA-D-397-DB-2016 Ram Nath Vs. State of Haryana Present : None for the applicant-appellant.
Ms. Shubhra Singh, Addl. A.G., Haryana.
*** This case has been taken up for hearing through video conferencing.
An attempt has been made to contact learned counsel for the applicant-appellant, but there is no response from his side.
In the interest of justice, adjourned to 15.07.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 19 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 210 CRM-14058-2020 in CRM-35206-2020 in CRA-D-165-DB-2018 Rajinder Singh alias Minku alias Mintu Vs. State of Punjab Present : None for the applicant-appellant.
Mr. H.S. Grewal, Addl. A.G., Punjab.
*** This case has been taken up for hearing through video conferencing.
An attempt has been made to contact learned counsel for the applicant-appellant, but there is no response from his side.
In the interest of justice, adjourned to 15.07.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 20 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 211 CM-5345-CWP-2020 and CM-5346-CWP-2020 in CWP-5587-2020 Surinder Kumar Verma Vs. IDFC First Bank and others and another Present : Mr. Sanjiv Gupta, Advocate, for the applicants-petitioners.
*** This case has been taken up for hearing through video conferencing.
CM-5345-CWP-2020 Application is allowed, as prayed for. CM-5346-CWP-2020 The petitioners have filed this application seeking extension of time to comply with the order dated 02.03.2020. No ground has been made out for enlargement of time.
Application is dismissed. Interim order dated 02.03.2020 stands vacated.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 21 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 212 CWP-7391-2020 ( O&M ) Rakesh Kumar Vs. The Haryana State Federation of Consumers Co-operative Wholesales Stores Ltd. Present : Mr. Mohit Garg, Advocate, for the petitioner.
Mr. Pardeep Solath, Advocate, for the respondent.
*** This case has been taken up for hearing through video conferencing.
At the request of learned counsel for the petitioner, adjourned to 14.08.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 22 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 213 CWP-7695-2020 M/s Motor Fuels Vs. Haryana Shehri Vikas Pradhikaran and others Present : Ms. Amrita Nagpal, Advocate, for the petitioner.
Mr. Pankaj Kundra, Advocate, for Mr. Deepak Sabharwal, Advocate, for respondents No.1 to 3. Mr. Ashish Kapoor, Advocate, for respondent No.4.
*** This case has been taken up for hearing through video conferencing.
Learned counsel for respondents No.1 to 3 prays for and is granted four weeks' time to file written statement.
List on 17.08.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 23 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 102 CRM-13236-2020 and CRM-13277-2020 in CRA-D-570-DB-2016 Bahadur Khan and another Vs. State of Punjab Present : Mr. Chandan Singh Rana, Advocate, for applicant-appellant No.2. ` Mr. H.S. Grewal, Addl. A.G., Punjab.
*** This case has been taken up for hearing through video conferencing.
CRM-13236-2020 Application is allowed, as prayed for. CRM-13277-2020 No ground has been made out for suspension of sentence of appellant No.2 during the pendency of appeal.
Application is dismissed. However, the office is directed to list the main appeal for regular hearing in the month of September, 2020, to be taken up immediately after the urgent matters.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 24 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 103 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRWP-3334-2020 Date of decision : 14.07.2020 Ajay .... Petitioner Versus State of Haryana and others ... Respondents CORAM : HON'BLE MR. JUSTICE RAJIV SHARMA HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present : Mr. Sushil Sheoran, Advocate, for the petitioner.
Ms. Shubhra Singh, Addl. A.G., Haryana. Mr. J.P. Sharma, Advocate, for the complainant.
RAJIV SHARMA, J.
The case has been taken up for hearing through video conferencing.
Learned counsel for the petitioner prays for and is permitted to withdraw this petition with liberty reserved to the petitioner to file fresh petition on new grounds.
Dismissed as withdrawn with the aforesaid liberty.
( RAJIV SHARMA )
JUDGE
July 14, 2020 ( HARINDER SINGH SIDHU )
ndj JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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103 (2)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRWP-3343-2020 Date of decision : 14.07.2020 Sanjay .... Petitioner Versus State of Haryana and others ... Respondents CORAM : HON'BLE MR. JUSTICE RAJIV SHARMA HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present : Mr. Sushil Sheoran, Advocate, for the petitioner.
Ms. Shubhra Singh, Addl. A.G., Haryana. Mr. J.P. Sharma, Advocate, for the complainant.
RAJIV SHARMA, J.
The case has been taken up for hearing through video conferencing.
Learned counsel for the petitioner prays for and is permitted to withdraw this petition with liberty reserved to the petitioner to file fresh petition on new grounds.
Dismissed as withdrawn with the aforesaid liberty.
( RAJIV SHARMA )
JUDGE
July 14, 2020 ( HARINDER SINGH SIDHU )
ndj JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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106
CM-6177-CWP-2020 in
CWP-9033-2019
N.H. Matcon Vs. Punjab National Bank and others
Present : Ms. Supriya Garg and Mr. Sartaj Singh, Advocates,
for the applicant-petitioner. Mr. Gaurav Goel, Advocate, for respondent No.1.
*** This case has been taken up for hearing through video conferencing.
Notice on the application. Learned counsel for respondent No.1 prays for and is granted three weeks' time to file reply to the application.
List on 21.09.2020, the date already fixed in the main case.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 27 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 110 CWP-8137-2020 ( O&M ) Dinesh Khanna and others Vs. Union of India and others Present : Mr. Sandeep Sharma, Advocate, for the petitioners.
Ms. Puneet Kaur Sekhon, Advocate, for Union of India.
*** This case has been taken up for hearing through video conferencing.
CM-5399-CWP-2020 Annexure P-23 is permitted to be taken on record. Application is disposed of. CWP-8137-2020 ( O&M ) Notice of motion returnable on 04.08.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 28 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 111 CWP-8181-2020 Gram Panchayat of village Jaijon Vs. State of Punjab and others Present : None for the petitioner.
Mr. V.M. Gupta, Addl. A.G., Punjab.
*** This case has been taken up for hearing through video conferencing.
An attempt has been made to contact learned counsel for the petitioner, but there is no response from his side.
In the interest of justice, adjourned to 15.07.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 29 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 116 CWP-9820-2020 Joginder Singh and others Vs. State of Haryana and others Present : Mr. Abhilaksh Grover, Advocate, for the petitioners.
*** This case has been taken up for hearing through video conferencing.
Notice of motion returnable on 17.08.2020. In the meanwhile, there shall be stay of operation of the impugned public notice (Annexure P-38).
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 30 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 117 CWP-9858-2020 M/s Oasis Commercial Pvt. Ltd. Vs. Union of India and others Present : None.
*** This case has been taken up for hearing through video conferencing.
An attempt has been made to contact learned counsel for the petitioner, but there is no response from his side.
In the interest of justice, adjourned to 15.07.2020.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 31 of 32 ::: Downloaded on - 27-09-2020 06:42:39 ::: 209 CRA-D-288-DB-2012 ( O&M ) CRA-D-295-DB-2012 ( O&M ) Raj Bilamber Singh Vs. State of Punjab.
Present : None.
***
This case has been taken up for hearing through video conferencing.
An attempt has been made to contact learned counsel for the appellant, but there is no response from his side.
In the interest of justice, adjourned to 15.07.2020. Photostat copy of this order be placed on the file of the connected case.
( RAJIV SHARMA ) JUDGE ( HARINDER SINGH SIDHU ) JUDGE July 14, 2020 ndj 32 of 32 ::: Downloaded on - 27-09-2020 06:42:39 :::