Punjab-Haryana High Court
Charan Singh vs Gram Panchayat Of Village Basai And Anr on 9 July, 2014
RFA No.351 of 1993 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.351 of 1993
Date of decision: July 9th , 2014
Charan Singh
...Appellant
Versus
Gram Panchayat of village Basai and anr.
...Respondents
CORAM: HON'BLE MR.JUSTICE DR. BHARAT BHUSHAN
PARSOON
Present: None for the appellants.
Mr. D.D. Gupta, Addl. A.G., Haryana.
****
Dr.Bharat Bhushan Parsoon, J. (Oral)
Despite three pass overs on calls made, none has caused appearance on behalf of the appellant.
Dismissed for want of prosecution.
July 9th , 2014 (Dr.Bharat Bhushan Parsoon)
Brij Judge
Mohan Brij
2014.07.10 10:29
I attest to the accuracy and
integrity of this document
Chandigarh