Punjab-Haryana High Court
God Will Executors Through Its Partner ... vs State Of Punjab And Others on 6 September, 2024
Author: Arun Palli
Bench: Arun Palli
Neutral Citation No:=2024:PHHC:116746-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-22173-2024
Date of decision: 06.09.2024
God Will Executors ....Petitioner
Versus
State of Punjab and others ....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
HON'BLE MRS. JUSTICE RITU TAGORE
Present: Mr. Sourabh Singla, Advocate, for the petitioner.
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ARUN PALLI, J. (Oral)
Having argued the matter at some length, learned counsel for the petitioner submits that he be permitted to withdraw the petition, to enable the petitioner to invoke clause 34 (Amicable Resolution), as also clause 36 (Arbitration), if necessary, of the tender document (P-1). As also, to pursue its application/representation dated 12.07.2024 (P-9), the Additional Deputy Commissioner (Urban Development), Barnala, Punjab, is alleged to have been served with.
Served with the advance copy of the petition, Mr. Vipin Pal Yadav, learned Additional Advocate General, Punjab, is present in Court on behalf of respondents No.1 and 2. At the outset, he, on instructions, submits that in the event any such application/representation is pending, the same shall be taken cognizance of by the competent authority. And necessary orders, in accordance with law, shall be passed thereon, as expeditiously as possible.
As prayed for, dismissed as withdrawn.
(ARUN PALLI) JUDGE (RITU TAGORE) JUDGE 06.09.2024/Ak Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 08-09-2024 05:01:39 :::