Punjab-Haryana High Court
(O&M;) Bitana Devi And Anr vs Union Of India on 6 October, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
798
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No. 444 of 2010
Date of Decision: 06.10.2016
BITANA DEVI AND ANOTHER .. Appellants
VS.
UNION OF INDIA ..Respondent
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH.
Present: None for the appellants.
Mr. Manit Sharma, Advocate,
for Mr. Jagdish Marwaha, Advocate,
for the respondent-Union of India.
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KULDIP SINGH, J (ORAL)
Despite second call, no one has appeared on behalf of the appellants. Similar was the position on the last date of hearing also.
Since, no one has put in appearance on behalf of the appellants as well on the last date of hearing, therefore, the present appeal stands dismissed for want of prosecution.
[ KULDIP SINGH] JUDGE October 6, 2016 Suresh Kumar Whether speaking / reasoned Yes / No Whether Reportable Yes / No 1 of 1 ::: Downloaded on - 23-10-2016 03:34:20 :::