Punjab-Haryana High Court
Kisan Coop. Transport Society Ltd., ... vs Secretary, Regional Transport ... on 25 November, 2014
Author: B.S. Walia
Bench: B.S. Walia
IN THE HIGHT COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 15559 of 2014.
Date of Decision : 25.11.2014.
The Kisan Co-op. Transport Society Ltd. ...Petitioner
Versus
The Secretary, Regional Transport Authority, Nuh ...Respondent
CORAM: HON'BLE MR. JUSTICE B.S. WALIA
Present: Mr. H.S. Sawhney, Senior Advocate with
Mr. Raj Kaushik, Advocate for the petitioner.
***
B.S. Walia, J.(Oral)
Learned counsel for the petitioner states that in view of assurance having been given by the respondent that the order granting exemption from payment of tax etc. would be implemented, writ petition be allowed to be withdrawn with liberty to file afresh, if so warranted subsequently.
Dismissed as withdrawn with the liberty as prayed for.
November 25, 2014. (B.S. WALIA)
kanchan JUDGE
KANCHAN
2014.11.26 13:53
I attest to the accuracy and
authenticity of this document
Chandigarh