Punjab-Haryana High Court
Mohinder Singh vs M/S. R. B. Alloys Ludhiana And Others on 30 April, 2012
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.1621 of 2012 (O&M)
Date of Decision : 30th April, 2012
Mohinder Singh
.... Petitioner
Versus
M/s. R. B. Alloys Ludhiana and others
.... Respondents
CORAM :- HON'BLE MR. JUSTICE L. N. MITTAL.
****
PRESENT: None.
****
L.N. MITTAL, J. (ORAL)
On the preceding date of hearing following order was passed:
"Present : None for the petitioner.
**** None is appearing for the petitioner even on 3rd call. The case has been filed as urgent one. Order of the preceding date has also not been complied with.
In the interest of justice, one last opportunity is granted to the petitioner subject to cost of Rs.1,000/- to be deposited with the Registry of this Court.
List on 30.04.2012.
Meanwhile, order of the preceding date be complied with.
No further adjournment shall be granted for this purpose."
In spite thereof, none is appearing for the petitioner today nor cost amount of Rs.1,000/- has been deposited.
Dismissed for non-prosecution.
(L. N. MITTAL) JUDGE 30th April, 2012 'raj'