Punjab-Haryana High Court
Ravinder Kumar Nirula And Ors vs Chief Administrator, Puda Patiala & Ors on 25 May, 2015
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
RSA No.4534 of 2013 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RSA No.4534 of 2013 (O&M)
Date of Decision: 25.05.2015
Ravinder Kumar Nirula and another
..... Appellants
Versus
The Chief Administrator,
PUDA Bhawan and others ..... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: None for the appellants.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
No one has caused appearance on behalf of the appellants on the previous date.
Today also no one appears for the appellants to press the appeal.
Dismissed for non-prosecution.
The Registry is directed not to entertain an application for restoration without compliance of the following note in the cause list of CR No.21.
"Learned counsel are requested to supply in Regular Second Appeals (Motion and Regular) (1) Synopsis of facts including admitted facts after exchanging with opposite counsel, (2) Disputed facts (3) Nature of Suit and Relief, (4) Part of evidence beyond pleadings, (5) Findings on issues beyond admissible evidence, (6) Evidence/pleadings not considered, (7) Error in MANJU 2015.05.29 13:51 I attest to the accuracy and authenticity of this document High Court Chandigarh RSA No.4534 of 2013 (O&M) -2- reasoning, (8) Judgments in support, in the shortest possible form to save time at the hearing and disposal of appeals without needless adjournments. Such synopsis will be taken on record, if not filed in advance with the Memo of Appeal."
(RAJIV NARAIN RAINA) JUDGE 25.05.2015 manju MANJU 2015.05.29 13:51 I attest to the accuracy and authenticity of this document High Court Chandigarh