Punjab-Haryana High Court
Punjab State Civil Supplies ... vs Vijay Kumar & Anr on 24 September, 2019
Author: B.S. Walia
Bench: B.S. Walia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.27920 of 2017
Date of decision: 24.09.2019
Punjab State Civil Supplies Corp. Ltd.
Chandigarh and anr. ....Petitioners
Versus
Vijay Kumar and anr. ....Respondents
Coram: Hon'ble Mr. Justice B.S. Walia
Present: Mr. G.S. Sandhu, Advocate for the petitioners.
None for the respondents.
B.S. Walia, J. (Oral)
Mr. G.S. Sandhu, Advocate, puts in appearance and has filed Power of Attorney on behalf of petitioners. The same is taken on record.
Learned counsel appearing on behalf of the petitioners prays for permission to withdraw the writ petition in view of instructions to said effect received from the Managing Director of the petitioner-Corporation.
In the light of the statement of learned counsel for the petitioners, the writ petition is dismissed as withdrawn.
September 24, 2019 (B.S. WALIA)
ps JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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