Full Judgment Text
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PETITIONER:
BAWA NIHAL SINGH
Vs.
RESPONDENT:
THE STATE OF PUNJAB THROUGHLAND ACQUISITION COLLECTOR, FARID
DATE OF JUDGMENT01/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
KIRPAL B.N. (J)
CITATION:
JT 1995 (8) 94 1995 SCALE (6)220
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
It is very unfortunate that the matter is not
being prosecuted diligently. It is seen from the office
report dated October 25, 1994 that after issue of notice by
this Court on 3.5.1993, letters were issued to the counsel
for the appellant on 15.5.1993, 13.6.1994, 15.7.1994 and
6.8.1994 with a default clause to pay the requisite deficit
process fee and also to file copies of the applications.
However, on action was taken. Again when the matter was
listed on 3.5.1993, it was reported that one of the
appellants died and his legal representatives were directed
to be brought on record, notice to be taken and process fee
along with miscellaneous petition was required to be
deposited. The Registry of this Court has given notice to
the counsel for payment of the requisite process fee along
with the copies of petitions but that was also not done.
When the matter was again posted before the Court on
2.1.1995 for forther orders, this court ordered: "For weeks
for complying with the office objections. In default, the
Civil Misc. Petition Nos. 4315-17/87 shall stand dismissed".
Therefore, the applications by self-operation of the said
order stand dismissed.
Consequently, the appeal also requires to be dismissed
as having abated as a whole. It is accordingly dismissed.
No. costs.