Punjab-Haryana High Court
(O&M;) R.Kalanithi vs U.O.I on 17 May, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
542
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No. 2162 of 2000 (O/M)
Date of decision : 17.5.2017
R. Kalanithi ....... Appellant (s)
Versus
Union of India ....... Respondent (s)
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- None for the appellant.
Mr. Karminder Singh, Advocate, for respondent.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
Again none is present for the appellant, despite second call and the learned counsel being notified on the Court network.
Dismissed for want of prosecution.
(KULDIP SINGH) JUDGE 17.5.2017 sjks Whether speaking / reasoned : No Whether Reportable : No 1 of 1 ::: Downloaded on - 06-06-2017 07:03:33 :::