Punjab-Haryana High Court
Gram Panchayat Shikarpur vs Addl.Dir.Con.Of Holdings & Ors on 8 April, 2024
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
2024: PHHC:047621-DB IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 220 CWP-2570-1996 Date of decision: 08.04.2024 GRAM PANCHAYAT SHIKARPUR ...Petitioner VERSUS ADDITIONAL DIRECTOR OF CONSOLIDATION OF HOLDINGS & ORS. ...Respondents CORAM : HON'BLE MR. JUSTICE SURESHWAR THAKUR HON'BLE MR. JUSTICE DEEPAK MANCHANDA Present: None for the petitioner. Mr. Maninder Singh, Sr. DAG, Punjab. Mr. G.S. Nagra, Advocate for respondent No.3. 3B KK SURESHWAR THAKUR, J.(ORAL)
(1) Despite calling of the case twice, today netiher the petitioners nor their validly engaged counsel is present before this Court. (2) Therefore, the extant petition is dismissed for non-prosecution. (SURESHWAR THAKUR) JUDGE (DEEPAK MANCHANDA) JUDGE April 08, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No Whether reportable? Yes/No NISHA 2024.04.09 11:05 | attest to the accuracy and authenticity of this order/judgment.