Punjab-Haryana High Court
The Om Jai Jagdish (Sc) Co-Operative ... vs State Of Haryana And Others on 28 February, 2022
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-2614-CWP-2022;
CM-1653-CWP-2022 in/and CWP-8228-2021
Date of decision: 28.02.2022
The Om Jai Jagdish (SC) Co-Operative Labour & Construction Society Limited
... Petitioner
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA,
CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Chiranji Lal, Advocate, for the petitioner.
Mr. Deepak Balyan, Addl. Advocate General, Haryana.
Mr. Tanvir S. Grewal, Advocate, for respondents No.4 & 5.
***
RAVI SHANKER JHA, C.J. (Oral)
CM-2614-CWP-2022 The additional affidavit of Kuldeep Singh, Executive Officer, Municipal Committee, Kaithal is taken on record and the application is allowed. CM-1653-CWP-2022 in/and CWP-8228-2021 Learned counsel for the petitioner submits that the period of contract is nearly over and, therefore, the petition has been rendered infructuous. He submits that he may be permitted to withdraw the petition as he would henceforth apply for allotment of work pursuant to the fresh tender notices that are yet to be issued by the respondent-Council.
Learned counsel for the respondents raised no objection to the statement made by learned counsel for the petitioner.
Accordingly, the petition is taken on board and dismissed as having been rendered infructuous.
( Ravi Shanker Jha ) Chief Justice ( Arun Palli ) Judge 28.02.2022 Rajan Whether speaking / reasoned: YES Whether Reportable: NO 1 of 1 ::: Downloaded on - 24-04-2022 19:06:11 :::