Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Punjab-Haryana High Court

Municipal Committee Patiala vs Om Parkash And Others on 4 December, 2013

                 In the High Court for the States of Punjab and Haryana at
                                              Chandigarh


                                               RSA No. 2398 of 1989

                                               Date of decision: 4.12.2013

            Municipal Committee Patiala                              ..Appellant

                                     Versus

            Om Parkash and others                                   ..Respondents



            Coram:        Hon'ble Mr. Justice Mahavir S. Chauhan

            Present:      None
                                     ******


            Mahavir S.Chauhan, J.(Oral)

On the previous date of hearing, there was no representation on behalf of the parties and it was pointed out that the counsel, through whom the appeal was filed, had been elevated to the Bench and has since retired. The matter was adjourned for today with a direction to the Registry to send actual date notices to the parties. Notice sent to the appellant is reported to have been served upon it, however, inspite of that there is no representation today also on behalf of the parties even though the case has been called twice.

Dismissed for want of prosecution.

            December 4,2013                              (MAHAVIR S.CHAUHAN)
                   nk                                          JUDGE




Kant Nirmal
2013.12.09 11:21
I am the author of this
document
high court chandigarh