Punjab-Haryana High Court
M/S Spanco Bpo Services Ltd vs Employee State Insurance Corporation ... on 15 September, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 2688 of 2013.
Date of Decision : 15.09.2015
M/s SPANCO BPO Services Ltd.
...Petitioner
Versus
Employee State Insurance Corporation and others
...Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers may be allowed to see
the judgment?
2) To be referred to the Reporters or not?
3) Whether the judgment should be reported in the Digest?
Present: Mr. Adarsh Jain, Senior Advocate with
Mr. Yashpal Thakur, Advocate
for the petitioner.
Mr. Vikas Suri, Senior Standing counsel
for respondents No. 1 to 3.
***
Paramjeet Singh, J.(Oral)
Registry has reported that notice issued to the petitioner has not been received back served or otherwise. Learned counsel for the petitioner also states that he has made efforts to contact the petitioner but he is unable to contact him and states that he has no instructions.
In view of the above, the present petition is dismissed for non-prosecution.
September 15, 2015. (PARAMJEET SINGH)
KANCHAN
2015.09.19 09:37
kanchan JUDGE
I attest to the accuracy and
authenticity of this document
Chandigarh