Punjab-Haryana High Court
Sanjeev Jangra Son Of Sh. Chander Mal ... vs State Of Haryana Through The Financial ... on 5 September, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.13906 of 2004(O&M)
Date of Decision: 05.09.2012
Sanjeev Jangra son of Sh. Chander Mal Jangra, House
No.1362, Urban Estate-II, Hisar.
... Petitioner
Versus
State of Haryana through the Financial Commissioner &
Principal Secretary to Govt. of Haryana, Department of Power,
Civil Secretariat, Haryana, Chandigarh and others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Anil Rathee, Advocate,
for the petitioner.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
The counsel for the petitioner has no instruction. The case had already been adjourned on 10.09.2004 to enable the petitioner to implead the selected candidates as respondents. There is no compliance of the directions.
The appeal is dismissed at default and non-compliance of the directions given already by the Court.
5th September, 2012 ( K. KANNAN ) Rajan JUDGE