Punjab-Haryana High Court
Gurmail Singh & Anr vs Financial Commissioner Pb & Ors on 20 January, 2015
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.15945 of 2014 (O & M)
Date of decision:20.01.2015
Gurmail Singh and another ...Petitioners
Versus
Financial Commissioner, Appeal-I, Department of Revenue, Chd. & ors.
...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: None.
***
Rajan Gupta, J. (oral) Since filing of the case, following orders have been passed:-
On 12th August, 2014 "Arguing counsel is stated to be unwell. An adjournment is prayed for on his behalf.
Adjourned to 05.09.2014."
On 5th September, 2014 "None for the petitioners.
On the last date of hearing case was adjourned as arguing counsel is stated to be unwell. He is not available today also. In the interest of justice, adjourned to 19.09.2014."
On 19th September, 2014 "None.
Since none has caused appearance for the petitioners, hearing is deferred to 29.09.2014."
On 29th September, 2014 "None for the petitioners. Similar was the situation on the last two dates of hearing.
In the interest of justice, adjourned to 10.11.2014."SUKHPREET KAUR 2015.01.20 16:28 I attest to the accuracy and authenticity of this document Chandigarh
CWP No.15945 of 2014 (O & M) ::2::
On 10th November, 2014 "Repeated adjournments have been sought in this case. Today again a similar prayer has been made.
Adjourned to 20.01.2015."
Today, again, case has been called out twice since morning.
Petitioners remain unrepresented.
Dismissed for want of prosecution.
(RAJAN GUPTA) 20.01.2015 JUDGE sukhpreet SUKHPREET KAUR 2015.01.20 16:28 I attest to the accuracy and authenticity of this document Chandigarh