Punjab-Haryana High Court
Bansi Lal vs The Punjab State Co-Operative Supply & ... on 10 March, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.20172 of 2015
Date of decision:10.3.2016
Bansi Lal ... Petitioner
Versus
The Punjab State Co-operative Supply ... Respondents
& Marketing Federation Ltd. & ors.
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: None for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
In this case, notice was issued on September 22, 2015 even when none one appeared for the petitioner. Thereafter, the case was adjourned by order for 10.3.2016 on 17.11.2015. Today also neither anyone appears on behalf of the petitioner nor any pass over is sought.
Even still process fee has not been filed so summons could not be issued.
Dismissed for non-prosecution.
(RAJIV NARAIN RAINA) JUDGE 10.3.2016 monika MONIKA VERMA 2016.03.11 16:18 I attest to the accuracy and authenticity of this document Chandigarh