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Judgment
On 14.07.2017 the following order was passed :-
"The Registry has reported that the name of the counsel Sh.G.S.Singhpuria, Advocate is not found in the bar directory. However I find that his particulars are mentioned in the Vakalatnama.
Let the Registry is directed to issue notice to him at the address mentioned in the Vakalatnama. In future also, in such like cases the Registry is directed to check not only the paper book to see if the particulars of the counsel are available but also the bar directory for the District Courts of Chandigarh, Mohali and Panchkula before sending the matter to the Bench.
Adjourned to 17.08.2017."
Thereafter Registry has reported that a letter has been written to
the learned counsel for the petitioner at his address and he has also been
informed about the date fixed telephonically.
Even today none has entered appearance on behalf of the
petitioners.
Consequently, the petition is dismissed in default.
Since the main case has been decided, the pending civil
miscellaneous application, if any, also stands disposed of.