Punjab-Haryana High Court
S.D.Godyal vs Pswc And Others on 7 January, 2025
Neutral Citation No:=2025:PHHC:000486
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
214 CWP-11918-2019
Date of Decision: 07.01.2025
S.D.GODYAL .....Pe,,oner
Vs.
PSWC AND OTHERS .....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA
Present: Mr. J.P. Rana, Advocate for the pe oner.
Ms. Anamika Sheoran, Advocate for
Mr. T.S. Sidhu, Advocate
for respondent No.1.
******
DEEPAK GUPTA, J. (ORAL)
Statement is made by learned counsel for the pe oner to the effect that pe oner has since expired during the pendency of this pe on. He has further stated that he may be permi(ed to withdraw this pe on with liberty to file fresh pe on by the legal representa ves of the deceased pe oner, in case any cause of ac on survives.
2. In view of the aforesaid statement, the present pe on is dismissed as withdrawn with the aforesaid liberty.
(DEEPAK GUPTA)
07.01.2025 JUDGE
pry
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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