Punjab-Haryana High Court
Hpgcl And Another vs Sohan Singh And Others on 4 April, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LPA No.700 of 2019 (O&M)
DATE OF DECISION: 04.04.2019
HPGCL and another
.....Appellants
versus
Sohan Singh and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present: Shri Sandeep Moudgil, Advocate for the appellants
..
KRISHNA MURARI, CHIEF JUSTICE: (Oral) After the matter was heard at some length, learned counsel for the appellants sought leave of the Court to permit withdrawal of this appeal with liberty to file a review application before the learned single Judge in order to establish that the respondent No.1-petitioner lacked eligibility under the scheme for being given compassionate appointment on account of acquisition of his land.
Prayer made is allowed.
Appeal accordingly stands dismissed as withdrawn with the liberty prayed for.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 04.04.2019 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 1 of 1 ::: Downloaded on - 15-04-2019 04:27:22 :::