Punjab-Haryana High Court
Bala Devi vs Haryana Urban Development Authority ... on 21 October, 2011
Bench: Satish Kumar Mittal, Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 19836 of 2011
DATE OF DECISION : 21.10.2011
Bala Devi
.... PETITIONER
Versus
Haryana Urban Development Authority and another
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. I.D. Singla, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL , J. ( Oral ) After arguing for some time, learned counsel for the petitioner states that the petitioner may be permitted to withdraw this petition with liberty to challenge the order, passed by the Appellate Authority, after obtaining certified copy of the same.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
October 21, 2011 ( PARAMJEET SINGH )
ndj JUDGE