Punjab-Haryana High Court
Jagdish Chander vs Po Industrial Cum Labour Court Hissar ... on 22 January, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
C.W.P. No.5468 OF 1994 (O&M)
DATE OF DECISION : 22.1.2015
Jagdish Chander PETITIONER
VERSUS
Presiding Officer, Industrial-cum-Labour Court, Hissr and another
... RESPONDENTS
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
1. Whether reporters of Local Newspapers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
Present:- None.
MAHESH GROVER, J.
As per the office report, Shri R.D.Sharma, Advocate has shown his inability to attend this case due to his appointment in the office of the Advocate General, Haryana.
A perusal of the file shows that earlier notice issued to the petitioner could not be served due to his incomplete address. The Court has no way to find out the complete address of the petitioner. No purpose will be served by keeping the petition alive. The same is therefore, disposed of however, with liberty to the petitioner to seek revival of the same in case he is having any surviving cause.
(MAHESH GROVER)
January 22, 2015 JUDGE
GD
GHANSHYAM DASS
2015.01.29 11:44
I attest to the accuracy and
authenticity of this document
high court chandigarh