Punjab-Haryana High Court
Central Coop.Consumers Stores Ltd vs Kashmiri Singh Etc on 11 December, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
397
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-9453-2000
Date of decision: 11.12.2019
Central Cooperative Consumer Stores Limited
......Petitioner.
V/s.
Kashmiri and others
.......Respondents.
CORAM: - HON'BLE MR. JUSTICE SANJAY KUMAR
Present: - None.
****
Sanjay Kumar, J. (ORAL)
There was no representation for the petitioner or its learned counsel when this matter was taken up for hearing on 06.12.2019. The matter was however adjourned to 09.12.2019 to enable the learned counsel for the petitioner to argue the case, in the event the cause of action still survives.
Today, yet again, when the matter is taken up for hearing, there is no representation for the petitioner or its learned counsel.
The writ petition is accordingly dismissed for non- prosecution.
No order as to costs.
(SANJAY KUMAR) JUDGE 11.12.2019 rakesh whether speaking/non speaking : yes/no whether reportable/non reportable : yes/no 1 of 1 ::: Downloaded on - 12-01-2020 01:59:00 :::