Punjab-Haryana High Court
Dharampal vs Dhbvnl And Others on 19 January, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
106
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 20431 of 2016 (O/M)
Date of decision : 19.1.2017
Dharampal ....... Petitioner (s)
Versus
The Dakshin Haryana Bijli Vitran Nigam, Hisar and others
....... Respondent (s)
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Devender Arya, Advocate, for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
The petitioner in the present writ petition has impugned the orders, passed in June, 2010, 28.6.2010 and 1.7.2010 (Annexure-P-1 to P-3 respectively), vide which certain recoveries were directed to be effected from the retiral benefits of the petitioner.
After arguing for some time, the learned counsel for the petitioner states that he wants to withdraw the present writ petition with liberty to approach the appropriate authority by way of filing the representation.
Dismissed as withdrawn with the aforesaid liberty.
(KULDIP SINGH) JUDGE 19.1.2017 sjks Whether speaking / reasoned : No Whether Reportable : No 1 of 1 ::: Downloaded on - 22-01-2017 07:05:24 :::