Jagbir Singh vs Presiding Officer And Anr
2023 Latest Caselaw 22112 P&H

Punjab-Haryana High Court

Jagbir Singh vs Presiding Officer And Anr on 16 December, 2023

                                                                                        2023:PHHC:161937

               CWP-15212-2014                                                                      -1-

               217

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH


                                                                           CWP-15212-2014
                                                                           Date of Decision: 16.12.2023

               Jagbir Singh                                                                 ....Petitioners




                                                                Versus




               Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat and
               another

                                                                                         ....Respondents



               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioner.

                                         Mr. Satish Singla, DAG, Haryana.


               HARSH BUNGER, J. (Oral)

Prayer in the present petition filed under Articles 226/227 of the

Constitution of India is for issuance of writ in the nature of Certiorari for

quashing the impugned award dated 22.01.2013 (Annexure P-8) passed by

respondent No.1 and for quashing the impugned termination order dated

25.10.2001 (Annexure P-7) passed by respondent No.2.

2. On 05.09.2023, the following order was passed:

"Learned counsel appearing on behalf of the petitioner seeks an accommodation on the ground that the arguing counsel is in some personal difficulty.

authenticity of this document/judgment

2023:PHHC:161937

At his request, adjourned to 04.11.2023. It is made clear that no further adjournment shall be granted."

3. Even today, despite second call, there is no representation on

behalf of the petitioner. It appears that the petitioner is no more interested in

pursuing the present petition.

4. Keeping in view the aforesaid circumstances, the present Writ

Petition is dismissed for non-prosecution.

5. All pending application(s), if any, shall stand closed.

               16.12.2023                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                          Yes/No
               Whether reportable:                                 Yes/No

authenticity of this document/judgment