Punjab-Haryana High Court
Satpal @ Satpal Singh vs Haryana Power Generation Corporation ... on 7 January, 2021
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP 10673 of 2020 (O&M)
Date of Decision: January 07, 2021
Satpal @ Satpal Singh ...Petitioner
Vs.
Haryana Power Generation ...Respondents
Corporation Limited and others
CORAM : HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present : Mr. Mahir Sood, Advocate for the petitioner.
Mr. Ashish Yadav, Advocate for the respondents.
FATEH DEEP SINGH, J. (Oral)
The matter has been taken up through Video conferencing on account of outbreak of pandemic COVID-19.
Learned counsel for the petitioner has made statement withdrawing the present writ petition however reserving the rights of the petitioner to file a fresh one after necessary impleadments and amendments.
Allowed to do so.
Dismissed as withdrawn with liberty aforesaid.
January 07, 2021 (FATEH DEEP SINGH)
amit rana JUDGE
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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