Punjab-Haryana High Court
Ic 12280 Col. Harbir Singh Chatha vs Union Of India And Others on 14 May, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
C.W.P. No.17637 of 2008 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
C.W.P.No.17637 of 2008
Date of decision: May 14,2012
IC 12280 Col. Harbir Singh Chatha
.....................petitioner
V.
Union of India and others
.....................respondents.
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: None
AUGUSTINE GEORGE MASIH,J.(ORAL)
This writ petition was adjourned sine die to await judgment in CWP No.14814 of 2007 vide order dated October 4,2008.
After the decision of the said writ petition, registry has put up this case for hearing. Notice of the date was issued to the Counsel for the petitioner but despite service of the notice by this Court, on the Counsel, none has put in appearance on behalf of the petitioner despite the case having been called twice.
Perusal of the judgment passed by a Division Bench of this Court in C.W.P. No.14814 of 2007 titleld J.L. Sharma and others C.W.P. No.17637 of 2008 2 V. Union of India and others it comes out that this Court had dismissed the writ petition finding no merit therein. This explains the non-appearance on the part of the Counsel for the petitioner.
In the light of the Division Bench judgment passed by this Court in CWP 14814 of 2007 titled J.L. Sharma and others V. Union of India and others decided on 6.3.2009, the present writ petition is dismissed on the same grounds and on same terms.
14.5.2012 (AUGUSTINE GEORGE MASIH ) sks JUDGE