Gram Panchayat Shikarpur vs Addl.Dir.Con.Of Holdings & Ors
2024 Latest Caselaw 7477 P&H

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:047625-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

220-1 CWP-2571-1996
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 11:08

| attest to the accuracy and authenticity of this order/judgment.