Punjab-Haryana High Court
Punjab Agro Industries Corporation ... vs State Of Punjab & Anr on 18 September, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc.No. A-597-MA of 2012 (O&M)
Date of Decision:-18.9.2012
Punjab Agro Industries Corporation Limited
...Petitioner-Appellant
Versus
State of Punjab & Anr. ...Respondents
CORAM: HON'BLE MR.JUSTICE MEHINDER SINGH SULLAR
Present:- Nemo for the petitioner-appellant.
Mehinder Singh Sullar, J. (Oral)
As no body is appearing on behalf of the petitioner-
appellant, despite repeated calls, therefore, the instant petition for grant of leave to appeal is dismissed for non-prosecution.
(Mehinder Singh Sullar) 18.9.2012 Judge AS