Punjab-Haryana High Court
Parle Biscuits Ltd. And Anr vs M/S Haryana Trading Corp. And Ors on 22 March, 2023
Author: B.S. Walia
Bench: B.S. Walia
Neutral Citation No:=2023:PHHC:042247
2023:PHHC:042247
118 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-1804-2023
Date of Decision :22.03.2023
Parle Biscuits Ltd. and another ...Petitioners
Versus
Haryana Trading Corp. and ors. ....Respondent
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Harish Sharma, Advocate for the petitioners.
***
B.S. Walia, J. (Oral)
[1] After arguing for some time, learned counsel for the petitioners prays for permission to withdraw the instant petition with liberty to file an application for stay in RSA No.2797 of 2012. [2] In view of the statement of learned counsel for the petitioners, the instant petition is dismissed as withdrawn with the liberty as prayed for.
(B.S. Walia) Judge 22.03.2023 'Amit' Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:042247 1 of 1 ::: Downloaded on - 10-06-2023 20:04:50 :::