Punjab-Haryana High Court
Rajinder Singh Pundir vs Uttar Haryana Bijli Vitran Nigam on 28 August, 2009
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No.14448 of 2007
DATE OF DECISION: AUGUST 28, 2009
Rajinder Singh Pundir
.....PETITIONER
Versus
Uttar Haryana Bijli Vitran Nigam
Panchkula and another
....RESPONDENTS
CORAM: HON'BLE MR.JUSTICE SATISH KUMAR MITTAL
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Present: None for the petitioner.
..
SATISH KUMAR MITTAL, J. (Oral)
On May 06, 2009, the following order was passed by this Court:-
"Again a request for adjournment has been made on behalf of counsel for the petitioner. Case is complete for arguments, However, in the interest of justice, adjourned to 28.8.2009 for arguments, subject to payment of Rs.1000/- as costs to be paid to the Lawyers Welfare Fund of the Punjab and Haryana High Court Bar Association."
Today, again no one is present on behalf of the petitioner. However, a written request for adjournment of the case has been made out on the ground that the counsel for the petitioner is going out of station. It appears that even the costs have not been paid. Thus, I do not find any ground to adjourn the case.
Dismissed for non-prosecution.
August 28, 2009 (SATISH KUMAR MITTAL) vkg JUDGE