Punjab-Haryana High Court
Krishan Grover vs State Of Haryana And Others on 21 October, 2008
CWP No. 17812 of 2007
Krishan Grover versus State of Haryana and others
Present : Mr. Puneet Bali, Advocate
for the petitioner
Mr. Rameshwar Malik, Addl. A.G. Haryana
for the respondents
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Mr. Bali, learned counsel for the petitioner submits that in the light of order dated 12.7.2006 passed by the Supreme Court in Civil Writ Petition No. 196 of 2001, and the fact that a committee headed by Justice D.P.Wadhwa, has already been appointed to look into the various aspects affecting proper functioning of Public Distribution System, the petitioner would withdraw this writ petition reserving liberty to approach the Committee with such suggestions and for such reliefs as may be otherwise permissible. The writ petition is accordingly dismissed as withdrawn with the liberty prayed for. No costs.
(T.S.THAKUR) CHIEF JUSTICE (JASBIR SINGH) 21.10.2008 JUDGE 'ravinder'