Punjab-Haryana High Court
Adhoc User Committee Vikram Vihar vs Adjutant General And Ors on 21 July, 2016
CM No.7878 of 2016 in
CWP No. 20502 of 2015
Adhoc User committee Vikram Vihar
VS.
Adjutant General and others
Present: Mr Sudhir Mittal, Advocate, for the applicant/respondent
Nos. 1 to 4
Mr.R.Kartikiye Advocate, for respondent Nos 5 to 24 This application is filed to prepone the date of hearing. On 5.7.2016, following order was passed by this Court:-
"None for the petitioner None for the respondents In the interest of justice, adjourned to 24.2.2017"
On the one hand, there was no representation on behalf of the applicants/respondents on the earlier date and on the other hand, prayer is made for preponment. This kind of prayer cannot be allowed.
Hence, CM is dismissed.
21.7.2016 (Rakesh Kumar Jain)
rr Judge
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