PUBLIC WORKS DEPARTMENT Vs. OM PARKASH

JUDGEMENT

(1.) THIS appeal has been filed on behalf of the State of Haryana challenging the judgment and decree dated 12.12.2007 passed by Additional District Judge, Faridabad.

(2.) ALONG with this appeal, an application for condonation of delay in filing this appeal was also filed. Vide order dated 1.5.2008, this Court issued notice in the aforesaid application for condonation of delay, however, the only contesting respondent, i.e., respondent No.1 has not been served till date for non-filing of correct/fresh address by the State of Haryana though the State of Haryana had sought time to furnish the same as back as on 21.11.2008.

(3.) DISMISSED for non prosecution.