Punjab-Haryana High Court
Mohinder Singh vs Haryana Vidhyut Parasaran Nigam Ltd. ... on 8 September, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P No.22239 of 2010
Date of Decision:8.9.2011
Mohinder Singh .... Petitioner
Versus
Haryana Vidhyut Parasaran Nigam Ltd. And another
.... Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Nonish Kumar, Advocate for the petitioner.
Ms. Priyanka Dalal, A.A.G. Haryana.
Mr. Sudhir Hooda, Advocate for respondent No.4.
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1.Whether Reporters of Local Newspapers 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?
NIRMALJIT KAUR, J. (Oral)
In pursuance to the order dated 2.9.2011, the record has been made available to this Court. On perusal of the record, it is evident that the petitioner duly appeared in the interview on 18.11.2008 under fresh Roll No.02511. His name did not figure in the successful candidates.
In view of the above, learned counsel for the petitioner prays that he may be allowed to withdraw the present petition.
Dismissed as withdrawn.
8.9.2011 ( NIRMALJIT KAUR ) rajeev JUDGE