Punjab-Haryana High Court
Punjab State Agricultural Marketing ... vs Shanti Sarup Singla on 11 December, 2015
Author: K.Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.3625 of 2012 (O&M)
Date of decision: 11.12.2015
Punjab State Agricultural Marketing Board
... Petitioner
versus
Shanti Sarup Singla
.... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: None.
K.Kannan, J.
This is a revision against the execution order in execution for ejectment. There is a prayer for an adjournment. I decline the same considering the fact that the revision is of the year 2012 and the case has been pending with persistent pleas for for adjournment with not one single hearing where the petitioner has ever been appears.
The civil revision petition is dismissed in default for non- prosecution.
(K.KANNAN) JUDGE 11.12.2015 kv VERMA KUMUD 2015.12.14 12:52 I attest to the accuracy and authencity of this document Chandigarh