Punjab-Haryana High Court
Haryana State Minor Irrigation And ... vs The Presiding Officer And Others on 13 December, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P. No. 10094 of 1993
Date of decision : 13.12.2011
Haryana State Minor Irrigation and Tubewells Corporation, Limited
...Petitioner
Versus
The Presiding Officer and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Nemo for the parties.
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Mehinder Singh Sullar, J. (Oral)
This writ petition was filed in this Court on 21.08.1993 and was admitted on 23.08.1993. The bare perusal of the record would reveal that nemo had appeared on behalf of the petitioner on December 05, 2011, when this writ came up for hearing. Consequently, the petition was adjourned for arguments.
Today again no one is present on its behalf despite the case having been repeatedly called.
From the sequence of events narrated here-in-above, it appears that neither the petitioner nor its counsel is interested in pursuing the petition. Therefore, no option is left with this Court except to dismiss the petition for non- prosecution.
Accordingly, the present writ petition is dismissed for non- prosecution.
December 13, 2011 (Mehinder Singh Sullar) naresh.k Judge