Punjab-Haryana High Court
Haryana Institute Of Technology And ... vs Eiilm University And Ors on 9 October, 2015
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
SAILESH RANJAN
2015.10.09 17:14
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 8743 of 2015
Date of decision: 09.10.2015
Haryana Institute of Technology & Management ....Petitioner(s)
Versus
EILLM University & others ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: None.
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G.S.SANDHAWALIA, J. (Oral)
Case has been called twice. Nobody has put in appearance on behalf of the petitioner. Earlier also, the case was dismissed in default on 06.07.2015 and was restored on 27.07.2015. In such circumstances, it is apparent that the petitioner is not interested in prosecuting the matter.
Writ petition is dismissed for want of prosecution.
09.10.2015 (G.S. SANDHAWALIA) sailesh JUDGE