Punjab-Haryana High Court
Promark Technologies Pvt. Ltd vs State Of Punjab Through Principal ... on 20 October, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.19832 of 2011
Date of Decision.20.10.2011
PROMARK Technologies Pvt. Ltd., 205, Bhardwaj Plaza, 85-A,
Zamrudpur, Greater Kailash-I, New Delhi-110048 through its authorized
representative Sh. Pavan Tandon, Director
.....Petitioner
Versus
State of Punjab through Principal Secretary to Govt. of Punjab,
Department of Transport, Civil Secretariat, Punjab, Chandigarh and
others
.....Respondents
Present: Mr. Sanjiv Bansal, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. There is a provision for an arbitration relating to any dispute that arises between the parties. The petitioner will have appropriate remedy before the Arbitrator. The petitioner seeks for permission to withdraw the writ petition with liberty to seek appropriate adjudication through arbitral procedure.
2. The writ petition is dismissed as withdrawn with liberty as aforesaid.
(K. KANNAN) JUDGE October 20, 2011 Pankaj*