Punjab-Haryana High Court
Harcharan Singh Virdi & Others vs Union Of India And Others on 28 March, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No. 17138 of 2010
Date of decision : 28.03.2011
Harcharan Singh Virdi & Others .....Petitioners
VERSUS
Union of India and others ....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
Present: None.
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RANJIT SINGH, J.
On 13.1.2011, it was noticed that notice could not be issued to respondent Nos.2 & 4 as the counsel did not file the process fee. The case was adjourned for today with direction to issue fresh notices on filing of process fee within two days. Even now it is reported that notice could not be issued as the counsel has not filed the process fee. No one has put in appearance on behalf of the petitioners. It appears that the petitioners are not interested in pursuing present petition.
Dismissed for non-prosecution.
March 28, 2011 (RANJIT SINGH ) monika JUDGE