Punjab-Haryana High Court
Labh Singh & Ors vs Commissioner, & Ors on 8 April, 2024
2024: PHHC:047629-DB IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 219-1 CWP-2053-2000 Date of decision: 08.04.2024 LABH SINGH & OTHERS ...Petitioners VERSUS COMMISSIONER AND OTHERS ...Respondents
CORAM : HON'BLE MR. JUSTICE xSURESHWAR THAKUR HON'BLE MR. JUSTICE DEEPAK MANCHANDA Present: None for the petitioners. Mr. Maninder Singh, Sr. DAG, Punjab. None for respondent No.3. He 2 ie 2 SURESHWAR THAKUR, J.(QRAL) (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 11:08 | attest to the accuracy and authenticity of this order/judgment.