Mr. Madan Mohan Lal ... v. The State Of Punjab ..., Punjab & Haryana High Court, Judgment, Law, casemine.com

Citation Codes

Equivalent Citations

citation codes

Case Number

CWP No. 6735 of 1990 (O&M)

Attorney(S)

None for the petitioner.
Mr. K.S Sivia, Deputy Advocate General, Punjab for respondent No. 1.
None for respondent No. 2.

Judges

K. Kanna, J.

See more information ...

Smart Summary

Please sign up to generate summary.

Mr. Madan Mohan Lal Verma, Tax Assistant O/O The Assistant Commissioner Of Income Tax Circle-I, Amritsar Petitioner v. The State Of Punjab Through The Director, Public Instructions (Schools), Punjab, Chandigarh And Another S

K. KANNAN J.(ORAL)

1. The case was adjourned by this Court on 08.05.1990 to come for decision after the disposal of the case in C.W.P No. 9235 of 1988. The registry has informed that C.W.P No. 9235 of 1988 has been disposed of even on 08.05.2003

2. There is no representation for the petitioner to explain the nature of decision in the above said writ petition and how it makes the case, either way, in his favour or against him in taking decision in C.W.P No. 6735 of 1990. Learned counsel appearing for the State is also unable to assist the Court to inform the nature of disposal in C.W.P No. 9235 of 1990. The case is old and stayed on file for more than two decades.

3. The writ petition is dismissed in default of appearance and non-prosecution.

Mr. Madan Mohan Lal ... v. The State Of Punjab ...

Mr. Madan Mohan Lal Verma, Tax Assistant O/O The Assistant Commissioner Of Income Tax Circle-I, Amritsar Petitioner v. The State Of Punjab Through The Director, Public Instructions (Schools), Punjab, Chandigarh And Another S

Comments