Punjab-Haryana High Court
Mohinder Singh vs Shiromani Gurudwara Parbandhak ... on 3 August, 2018
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.19156 of 2018
Date of decision: 03.08.2018
Mohinder Singh
... Petitioner
Versus
Shiromani Gurudwara Prabhandak Committee (SGPC), Shri Amritsar Sahib
and another
... Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present: Mr. Aman Dhir, Advocate for the petitioner.
***
KRISHNA MURARI, C.J. (Oral)
Having argued the matter at some length, learned counsel for the petitioner submits that he be permitted to withdraw this petition so as to enable the petitioner to pursue the representations that he has made to the respondents in the first instance.
Dismissed as withdrawn.
We are sanguine, if any such representations are indeed pending before the respondents, the same shall be considered and dealt with as expeditiously as possible.
( Krishna Murari ) Chief Justice ( Arun Palli ) Judge 03.08.2018 Rajan Whether speaking / reasoned: YES Whether Reportable: NO 1 of 1 ::: Downloaded on - 12-08-2018 09:42:28 :::