Punjab-Haryana High Court
Balbir Singh Kadian vs Additional Cheif Secretary, ... on 4 July, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CM-9303-CWP-2022 & CM-18561-CWP-2021 in/and
CWP-212-2018 -1-
112+244
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
****
CM-9303-CWP-2022 &
CM-18561-CWP-2021 in/and
CWP-212-2018
Date of Decision: 04.07.2022
Balbir Singh Kadian
..... Petitioner
Versus
Additional Chief Secretary, Cooperation Department, Government of
Haryana and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Shyam Singh Chhokar, Advocate,
for the petitioner.
Mr. Narender Singh Behgal, AAG, Haryana.
Mr. Ashok Tyagi, Advocate,
for respondent No.5.
Mr. Pardeep Solath, Advocate,
for respondent No.6.
*****
HARSIMRAN SINGH SETHI J. (ORAL)
CM-9303-CWP-2022:
For the reasons mentioned in the application, the same is allowed and the written statement filed on behalf of respondent No.6, along with the annexures, is taken on record, subject to all just exceptions. CM-18561-CWP-2021:
The present application has been filed for preponing the next date of hearing in the main case, i.e. CWP-212-2018, but as the main case is already listed today, therefore, the present application has become infructuous.
1 of 2 ::: Downloaded on - 08-07-2022 21:33:10 ::: CM-9303-CWP-2022 & CM-18561-CWP-2021 in/and CWP-212-2018 -2- Disposed of as having been rendered infructuous.
CWP-212-2018:
Learned counsel for respondent No.6 submits that in the present case, the challenge is to the order dated 11.12.2017 (Annexure P-8), vide which order, the case of the petitioner was remanded back to respondent No.2-Registrar, Cooperative Socities, Haryana, for passing a fresh order.
Learned counsel for respondent No.6 further submits that as no interim order was passed in the present case and the petitioner also never appeared before respondent No.2-Registrar, Cooperative Socities, Haryana, therefore, his Appeal No.50, dated 20.12.2012, was dismissed in default on 12.12.2019 by the authorities concerned, and hence keeping in view the said fact, the present petition has become infructuous as the petitioner has never challenged the said order.
Faced with this situation, learned counsel for the petitioner submits that he may kindly be permitted to withdraw the present petition with liberty to the petitioner to file fresh one or to initiate the proceedings before the appropriate Forum for redressal of his grievances.
Ordered accordingly.
04.07.2022 (HARSIMRAN SINGH SETHI)
Apurva JUDGE
1. Whether speaking/reasoned : Yes
2. Whether reportable : No
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