Punjab-Haryana High Court
Sanvik Engineers (India) Private ... vs Haryana State Industrial And ... on 28 June, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
119
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 10170 of 2021
Date of Decision: 28.06.2021
Sanvik Engineers (INDIA) Private Limited
... Petitioner(s)
Versus
Haryana State Industrial And Infrastructure Development Corporation and
Another
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Mr. Animesh Sharma, Advocate
for the petitioner.
Mr. Samarth Sagar, Additional Advocate General,
Haryana, for respondent No.1.
Mr. Sudarshan, Advocate
for respondent No.2.
Anil Kshetarpal, J.
1. Learned counsel for the petitioner, after arguing for some time and realizing that the petitioner has more than one effective alternative remedies, prays for permission to withdraw the writ petition with liberty to avail an alternative remedy.
2. Ordered accordingly.
(Anil Kshetarpal) Judge June 28, 2021 "DK"
Whether speaking/reasoned :Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 29-06-2021 21:25:20 :::