Punjab-Haryana High Court
Manjula Krishnan & Another vs . State Of Haryana & Others on 12 January, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.476 of 2011
Manjula Krishnan & another Vs. State of Haryana & others
Present: Mr.Sanjiv Bansal, Advocate,
for the petitioners.
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RANJIT SINGH, J.
The counsel for the petitioners seeks permission to withdraw this writ petition to avail their remedy as directed by the National Consumer Disputes Redressal Commission by invoking jurisdiction under Sections 25 and 27 of the Consumer Protection Act, 1986.
Dismissed as withdrawn with liberty as prayed for.
January 12, 2011 ( RANJIT SINGH ) ramesh JUDGE