Punjab-Haryana High Court
Pepsu Road Transport Corporation vs Satinder Kaur And Others on 2 April, 2014
Author: K. Kannan
Bench: K. Kannan
FAO No.1366 of 2000 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.1366 of 2000
Date of Decision. 02.04.2014
Pepsu Road Transport Corporation ......Appellant
Versus
Satinder Kaur and others ......Respondents
Present: None.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
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. The original papers have been burnt in a fire accident that took place on 31.01.2011. A Committee was constituted and papers have been reconstructed with the assistance of the counsel who supplied the copies. Wherever information was available regarding the status of service and counsel were appearing, the cause list gave those details and cases were taken up for hearing. In respect of cases where there was no counsel on record and papers could not be reconstructed, notice had been sent to parties as found in the court registers. In respect of some cases, persons have responded and in many cases nobody has responded.
2. In the above case, the papers have been reconstructed and the cause list gives names of counsel of both sides. There is no representation for either side. The appeal is dismissed for default of appearance and non prosecution.
Kamboj Pankaj Kumar 2014.04.04 13:32 I attest to the accuracy and integrity of this document Chandigarh FAO No.1366 of 2000 -2-
3. Copy of the order may be dispatched to the parties/counsel whose name appear in the cause list.
(K. KANNAN) JUDGE April 02, 2014 Pankaj* Kamboj Pankaj Kumar 2014.04.04 13:32 I attest to the accuracy and integrity of this document Chandigarh