Punjab-Haryana High Court
M/S Satluj Cotton Factory Malout vs State Of Punjab & Ors on 8 October, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
In the High Court of Punjab and Haryana at Chandigarh
C.W.P. No. 21517 of 2015
Date of Decision: October 08, 2015
M/s Satluj Cotton Factory Malout
... Petitioner
Versus
State of Punjab and others
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Vikram Chaudhary, Sr. Advocate with
Ms. Isha Goyal, Advocate,
for the petitioner.
Paramjeet Singh, J. (Oral)
Learned senior counsel for the petitioner states that he may be permitted to withdraw the instant writ petition with liberty to avail other remedies available to the petitioner in accordance with law including filing of civil revision under Article 227 of the Constitution of India.
Dismissed as withdrawn with the aforesaid liberty.
October 08, 2015 [Paramjeet Singh]
vkd Judge
VIRENDER KUMAR
2015.10.08 16:28
I attest to the accuracy and
authenticity of this document