Punjab-Haryana High Court
Updesh Kumar vs Union Of India And Ors on 5 May, 2016
Author: Mahesh Grover
Bench: Mahesh Grover, Lisa Gill
204 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.M. No. 1517 of 2016 in/and
CWP No. 2098 of 2015
Date of decision : May 05, 2016
Updesh Kumar .....Petitioner
Versus
Union of India and others ....Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER
HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Vikram Singh, Advocate
for the petitioner.
Mr. R.S. Malik, Advocate
for UOI.
****
Mahesh Grover, J.
C.M. No. 1517 of 2016 Learned counsel for the applicant-petitioner seeks permission to withdraw the present application.
Dismissed as withdrawn.
CWP No. 2098 of 2015 With the consent of learned counsel for the parties, present petition is taken up today for hearing.
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail any other remedy available to him under law.
Dismissed as withdrawn with liberty aforesaid granted.
(Mahesh Grover)
Judge
(Lisa Gill)
May 05, 2016 Judge
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