Punjab-Haryana High Court
Iipm vs State Of Punjab And Ors on 26 August, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
CWP-15451 of 2016
Decided on 26.8.2016
IIPM,133/4 Qutab Enclave, Phase -II, New Delhi
--Petitioner
Vs.
State of Punjab and others
--Respondents
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr.Ravi Kant Gupta,Advocate and Mr. Jasbir Rattan, Advocate, for the petitioner Rakesh Kumar Jain,J: (Oral) Learned counsel for the petitioner prays for withdrawal of this petition in order to file an application for setting aside the ex-parte order passed by the Permanent Lok Adalat (PUS).
Dismissed as withdrawn.
Liberty granted.
26.8.2016 (Rakesh Kumar Jain)
rr Judge
Whether Speaking/Reasoned: Yes/No.
Whether Reportable: Yes/No
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