Punjab-Haryana High Court
Dharam Pal And Others vs Haryana State Electricity Board And ... on 8 March, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 13143 of 1992
Date of decision : 08.03.2011
Dharam Pal and others ......Petitioners
versus
Haryana State Electricity Board and others ...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Nemo for the petitioners.
Mr.N.K. Hooda, Advocate
for the respondents
****
Mehinder Singh Sullar, J. (Oral)
This writ petition was filed in this Court on 26.09.1992 and was admitted on 06.04.1993. Thereafter, the case was repeatedly adjourned for arguments. Ultimately, the case was adjourned for today.
Today, as no one is present on behalf of the petitioners, despite the case having been called twice.
From the sequence of events narrated here-in-above, it appears that neither the petitioners nor their counsel are interested in pursuing the petition. Therefore, no option is left with this Court except to dismiss the writ petition for non-prosecution.
Consequently, the writ petition is hereby dismissed for non- prosecution.
(Mehinder Singh Sullar) Judge March 08, 2011 G.Arora