Punjab-Haryana High Court
Baljeet Singh vs U.H.B.V.N.L & Ors on 17 September, 2015
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.3808 of 2015
Date of Decision:- 17.09.2015.
Baljeet Singh
......Petitioner
Versus
U.H.B.V.N.L. and others
.......Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
1. Whether Reporters of 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.Naveen Daryal, Advocate for the petitioner.
Mr. Padam Kant Dwivedi, Advocate for the respondents.
P.B. BAJANTHRI, J.(Oral)
In this petition, the petitioner has prayed for quashing the recovery notice dated 30.06.2014 vide Annexure P-3 and recovery notice dated 04.07.2014 vide Annexure P-4. During pendency of this petition, the respondents have withdrawn the recovery notices and the petitioner has been charge-sheeted on 16.06.2015. To that effect, written statement has been filed by the respondents. The same is taken on record.
In view of withdrawal of the recovery notices, petition do not survive for consideration. Reserving liberty to question the order dated 16.06.2015 by which the charge sheet has been issued in accordance with law.
Accordingly, this petition is disposed of.
(P.B. BAJANTHRI) JUDGE September 17, 2015.
pooja saini POOJA SAINI 2015.09.23 11:45 I attest to the accuracy and integrity of this document Chandigarh