Punjab-Haryana High Court
Pritam Singh vs Pspcl And Anr on 11 October, 2018
Author: Deepak Sibal
Bench: Deepak Sibal
239 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 8901 of 2017
Date of Decision: 11.10.2018
Pritam Singh
.....Petitioner
Versus
Punjab State Power Corporation Ltd. (PSPCL) and another
........Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Priyanshu Kamra, Advocate for
Mr. Pankaj Garg, Advocate
for the petitioner.
DEEPAK SIBAL, J. (ORAL)
On 26.03.2018 this Court had passed the following order:-
"As per office report, notice could not be issued to the respondents for want of process fee.
Adjourned to 11.10.2018 for service of the respondents through ordinary process, registered cover and dasti as well on furnishing of requisite number of copies of the paper-book, registered cover, process fee and incidental expenses, if any.
In case, this order is not complied with in its letter and spirit, in that eventuality this petition shall be dismissed for want of prosecution."
As per office report, till date learned counsel for the petitioner has not submitted requisite number of copies of the paper-book, registered cover, process fee and incidental expenses etc. In view of the afore quoted order, the present petition is dismissed for non-prosecution.
(DEEPAK SIBAL) JUDGE 11.10.2018 sandeep Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 14-10-2018 02:15:33 :::