Punjab-Haryana High Court
Ramprastha Promoters And Developers ... vs Union Of India And Ors on 26 February, 2021
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.3635 of 2021 (O&M)
Date of decision: 26.02.2021
Ramprastha Promoters and Developers Pvt. Ltd. ...Petitioner
Vs.
Union of India and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Arun Walia, Senior Advocate,
with Mr. Marinal Sharma, Advocate,
for the petitioner.
Mr. Shobhit Phutela, Advocate,
for respondent-Union of India.
Mr. Ankur Mittal, Addl. A.G., Haryana.
***
Ritu Bahri, J. (oral) Learned counsel for the petitioner states that on 24.02.2021, the Appellate Tribunal has passed an order, which is appealable under Section 58 of the Real Estate (Regulation and Development) Act, 2016. In view of the said fact, he seeks to withdraw this petition with liberty to avail alternative remedy of appeal in accordance with law.
Dismissed as withdrawn with liberty aforesaid.
(RITU BAHRI) JUDGE (ARCHANA PURI) 26.02.2021 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 24-08-2021 06:28:01 :::