Punjab-Haryana High Court
M/S Dcm Ltd vs B.R. Vohra And Another on 24 May, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P. No. 1413 of 1994
Date of decision : 24.05.2011
M/s DCM Ltd. ...Petitioner
versus
B.R. Vohra and another
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Nemo for the parties.
****
Mehinder Singh Sullar, J. (Oral)
This writ petition was filed in this Court on 31.01.1994 and was admitted on 01.02.1994. Ultimately, it was listed for final hearing on 17.05.2011 and was again adjourned to 24.05.2011 for arguments. The bare perusal of the record would reveal that none had appeared on behalf of the petitioner on 17.05.2011, when this petition came up for hearing. Consequently, the case was adjourned to 24.05.2011 for arguments Today, again no one is present on its behalf despite the case having been repeatedly called.
From the sequence of events narrated here-in-above, it appears that neither the petitioner nor its counsel is interested in pursuing the petition. Therefore, no option is left with this Court except to dismiss the writ petition for non-prosecution.
Accordingly, the present writ petition is dismissed for non- prosecution.
May 24, 2011 (Mehinder Singh Sullar) naresh.k Judge