Punjab-Haryana High Court
Bihar State Industrial Dev. Corp vs Pb.S.E.B on 14 January, 2015
(350) FAO No. 727 of 1990 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No. 727 of 1990 (O&M)
Date of decision: 14.01.2015.
Bihar State Industrial Development Corporation, Patna ...... Appellant.
Versus
Punjab State Electricity Board ..... Respondent.
CORAM: HON'BLE MS. JUSTICE NAVITA SINGH
Present:- None for the appellant.
Mr. Sanjiv Sharma, Advocate, for the respondent.
NAVITA SINGH, J.
The name of the counsel for the appellant is reflected in the cause-list. However, no one has appeared. It is seen that generally in regular cases, lawyers do not appear and also do not give any intimation to the Court. Apparently, the appellant seems to be disinterested in pursuing the appeal.
Dismissed in default.
(NAVITA SINGH) JUDGE 14.01.2015 Ramesh RAMESH KUMAR MALIK 2015.01.15 10:34 I attest to the accuracy and integrity of this document High Court Chandigarh