Punjab-Haryana High Court
M/S Balaji Filling Station vs The Union Of India And Others on 3 September, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CWP No. 3258 of 2004
Date of decision September 3, 2012
M/s Balaji Filling Station, Ghanota Tehsil Moonak
....... Petitioner
Versus
The Union of India and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- None.
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1. Whether reporters of local papers may be allowed to see the judgment ?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
K. Kannan, J (oral).
1. On 18.9.2004 the Division Bench of this Court had adjourned the case after noticing that the earlier directions given by the Court on 26.2.2004 had not been complied with. Till date there has been no compliance of the directions given by this Court. There is also no representation on behalf of the petitioner.
2. The writ petition is dismissed for both the grounds mentioned above.
(K. KANNAN) JUDGE September 3, 2012 archana