Punjab-Haryana High Court
Balwan Singh And Others vs M/S Inder Mohan Handloom Industries And ... on 27 April, 2011
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CR No.2742/2011
Date of decision: 27.04.2011.
Balwan Singh and others
....................Petitioners
v.
M/s Inder Mohan Handloom Industries and others
.....................Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh
Present: Mr.Arun Singal,Advocate for the petitioners.
Jaswant Singh.J.(Oral)
Plaintiffs/petitioners have filed the instant revision petition under Article 227 of the Constitution assailing the order dated 15.3.2011 (P4) whereby on application, the plaintiffs/petitioners have been directed to affix the ad valorem court fees on an application under Order 7 Rule 11 CPC preferred by the defendant no.2.
After arguing for sometime, learned counsel for the petitioners seeks permission to withdraw the instant petition.
Ordered accordingly.
27.04.2011 (Jaswant Singh) joshi Judge