Punjab-Haryana High Court
Derabassi Industries Association ... vs State Of Punjab And Another on 19 September, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
CWP No. 2548 of 1993 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 2548 of 1993
Date of Decision : September 19, 2013
Derabassi Industries Association (Regd. ....PETITIONER
Vs.
State of Punjab and another ..... RESPONDENTS
CORAM :HON'BLE MR. JUSTICE SANJAY KISHAN KAUL,CHIEF JUSTICE HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH Present : None for the petitioner.
Mr. Gaurav Garg Dhuriwala, Deputy Advocate General, Punjab for respondent No. 1.
Mr. A.P.Kaushal Advocate, for Mr. R.K.S.Brar, Advocate for respondent No. 2.
SANJAY KISHAN KAUL, CHIEF JUSTICE (Oral) Learned Deputy Advocate General for the State of Punjab-respondent No. 1 states that the matter is fully covered by the judgment in LPA No. 681 of 1995 titled as Bhupinder Singh and others vs. Union of India and others, decided on 28.05.1997, copy of which has been placed on record.
That must be the reason why none has appeared on behalf of the petitioner especially when more than two decades have elapsed.
Datta Prerna 2013.09.23 10:08 I attest to the accuracy and integrity of this document High Court, Chandigarh CWP No. 2548 of 1993 2Dismissed for non-prosecution.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE September 19, 2013 pj Datta Prerna 2013.09.23 10:08 I attest to the accuracy and integrity of this document High Court, Chandigarh