Punjab-Haryana High Court
Dr. Johny K. Gupta vs State Of Punjab & Others on 7 July, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.6951 of 2010
Date of Decision: July 07, 2010
Dr. Johny K. Gupta
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. A.D.S. Jattana, Advocate, for the petitioner.
Ms. Charu Tuli, Senior Deputy Advocate
General, Punjab.
Mr. R.K. Malik, Senior Advocate, with Mr.
Vishal Malik, Advocate.
. . .
AJAI LAMBA, J (Oral)
1. Learned counsel for the petitioner contends that during the pendency of the petition, the respondents have refused to give No Objection Certificate. An order to that effect has been passed and therefore, the same needs to be challenged.
2. Learned counsel for the petitioner wants to withdraw the petition so as to enable the petitioner to file the petition afresh.
3. Dismissed as withdrawn with liberty as prayed for.
(AJAI LAMBA)
July 07, 2010 JUDGE
avin