Punjab-Haryana High Court
Dharam Shala Shive Dawala Through vs Sgpc Amritsar And Another on 8 September, 2011
Author: L. N. Mittal
Bench: L. N. Mittal
R. S. A. No. 948 of 2009 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Case No. : R. S. A. No. 948 of 2009
Date of Decision : September 08, 2011
Dharam Shala Shive Dawala through
Mohant Budh Gir .... Appellant
Vs.
SGPC Amritsar and another .... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : None.
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L. N. MITTAL, J. (Oral) :
On the preceding date of hearing, following order was passed :-
"Again there is a written request for adjournment on behalf of counsel for the appellant on account of personal difficulty. It is 10th date for preliminary hearing only. On every date, adjournment is prayed. Many last and final opportunities have been granted. It has also been stipulated twice that no further adjournment shall be granted under any R. S. A. No. 948 of 2009 2 circumstances. However, inspite thereof, the case is not being argued. Request for adjournment is not only unjustified but completely malafide and uncalled for.
In the interest of justice, another adjournment is granted subject to deposit of Rs.2,500/- as cost with the registry of the Court.
No further adjournment shall be granted.
Adjourned to 08.09.2011."
In spite thereof, none is appearing for the appellant today. Dismissed for non-prosecution.
September 08, 2011 ( L. N. MITTAL ) monika JUDGE