Punjab-Haryana High Court
Rajiv Singh vs The Chief Settlement Commissioner on 22 February, 2013
Author: G. S. Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.9384 of 1987
Date of decision: 22.2.2013
Rajiv Singh ....Petitioner
Vs.
The Chief Settlement Commissioner, Haryana and others
....Respondents
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present:- None for the petitioner.
Mr. Kartar Singh, Deputy Advocate General, Haryana
for respondent No.1, 2 and 6.
Ms. Kamalpreet Kaur, Advocate for
Mr. L.N.Verma, Advocate for respondent no.4.
*****
G. S. SANDHAWALIA, J.
Notice of actual date of hearing was issued to Mr. Som Nath Saini, Advocate for the petitioner.
Office report shows letter issued to Mr. Som Nath Saini, Advocate has been received back with the report that party has taken his brief from him. None has put in appearance on behalf of the petitioner.
Accordingly, the present writ petition is dismissed for want of prosecution.
(G.S.SANDHAWALIA) JUDGE 22.2.2013 Pka