Punjab-Haryana High Court
Paramjeet Kaur & Anr vs Morgan Signature Towers Pvt Ltd on 12 February, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.8333 of 2015 (O&M)
Date of decision: 12.02.2016
Paramjeet Kaur and another
....Petitioners
Versus
Morgan Signature Towers Pvt. Ltd.
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH DHALIWAL
1) Whether Reporters of the local papers may be allowed to see
the judgment ?
2) To be referred to the Reporters or not ?
3) Whether the judgment should be reported in the Digest ?
Present: - Mr. Ritesh Khatri, Advocate, for the petitioners.
PARAMJEET SINGH DHALIWAL, J. (ORAL)
After arguing for some time, when this Court was not inclined to accept the submissions made by learned counsel for the petitioners, learned counsel for the petitioners wants to withdraw this petition with liberty to raise all the pleas, including limitation, deficiency in court fee and delivery of possession etc., before the trial Court during the course of trial.
Dismissed as withdrawn with aforesaid liberty.
(Paramjeet Singh Dhaliwal) Judge February 12, 2016 R.S. RAVINDER SINGH 2016.02.15 16:11 I attest to the accuracy and authenticity of this document