Punjab-Haryana High Court
Bharti Kissan Union Punjab (India) vs Ranjit Singh The Cane Commissioner ... on 29 October, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
110
COCP No. 2853 of 2014
Date of Decision : October 29, 2014
Bharti Kissan Union Punjab (India)
...Petitioner
Versus
Dr. Ranjit Singh and another
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Rajvinder Singh Bains, Advocate
for the petitioner.
***
AUGUSTINE GEORGE MASIH, J.(ORAL)
Counsel for the petitioner, after arguing for some time, prays for withdrawal of present contempt petition with liberty to file a separate writ petition to avail of the remedy and the claim, which has been pointed out in the present contempt petition.
Dismissed as withdrawn with the liberty aforesaid.
(AUGUSTINE GEORGE MASIH)
October 29, 2014 JUDGE
pj
PRERNA DATTA
2014.10.29 16:31
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh