Punjab-Haryana High Court
Devki Nandan And Anr vs Kurukshetra University Kurukshetra ... on 22 April, 2016
Bench: S.S.Saron, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
102
LPA No.646 of 2016(O & M)
Date of Decision:22.04.2016
Devki Nandan and another ....appellants
Versus
Kurukshetra University, Kurukshetra and others .....respondents
CORAM: HON'BLE MR.JUSTICE S.S.SARON
HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr.P.R.Yadav, Advocate
for the appellants
***
S.S.SARON, J.(Oral)
Learned counsel for the appellants submits that he has obtained documents Annexures A1 to A14, upon which he places reliance and, therefore, he may be allowed to withdraw the appeal, so as to enable him to file a review application against the impugned judgement and order.
Dismissed as withdrawn, with liberty as prayed for.
(S.S. Saron) Judge (Arun Palli) Judge April 22, 2016 neenu 1 of 1 ::: Downloaded on - 24-04-2016 00:10:43 :::