Punjab-Haryana High Court
Jaspal Kaur And Others vs State Of Punjab And Others on 15 September, 2008
Bench: Satish Kumar Mittal, Jaswant Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 10461 of 2008
DATE OF DECISION : 15.09.2008
Jaspal Kaur and others
.... PETITIONERS
Versus
State of Punjab and others
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE JASWANT SINGH
Present: None for the petitioners.
***
SATISH KUMAR MITTAL , J. ( Oral ) In this case, notice of motion was issued on 4.6.2008 for 7.7.2008. Thereafter, as per the office report, counsel for the petitioners did not file process fee, therefore, notice could not be issued. On the adjourned date i.e. on 7.7.2008, no one appeared on behalf of the petitioners and in the interest of justice, the case was adjourned to 14.7.2008. On that day also, no body appeared. Even today, none is present on behalf of the petitioners.
Dismissed for non-prosecution.
( SATISH KUMAR MITTAL )
JUDGE
September 15, 2008 ( JASWANT SINGH )
ndj JUDGE