Punjab-Haryana High Court
M/S Asharfi Rice International vs State Of Haryana Through Financial ... on 12 October, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.18268 of 2011
Date of Decision.12.10.2011
M/s Asharfi Rice International, Pipli Road, Ladwa District Kurukshetra
through its Prop. Pradeep Gupta resident of Village Niwarsi, PO Ladwa,
Tehsil Ladwa, District Kurukshetra
.....Petitioner
Versus
State of Haryana through Financial Commissioner and Principal Secretary
to Govt. of Haryana, Food and Supplies Department, New Secretariat,
Sector 17, Chandigarh and others
.....Respondents
Present: Mr. Daldeep Singh, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner seeks for permission to withdraw the writ petition with liberty to secure appropriate redress through Arbitral Tribunal in the manner laid down by the judgment of this Court in C.W.P. No.5515 of 2010 dated 22.09.2011.
2. The writ petition is dismissed as withdrawn with liberty as aforesaid.
(K. KANNAN) JUDGE September 12, 2011 Pankaj*