Punjab-Haryana High Court
M/S Krbl Limited vs The State Of Punjab And Others on 9 July, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 16757 of 2011
Date of decision: 9.7.2012
M/s KRBL Limited
..... Petitioner
Versus
The State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR.JUSTICE R.P. NAGRATH
PRESENT: Mr. Sandeep Goyal, Advocate for the petitioner.
Ms. Monika Chhibbar Sharma, DAG, Punjab.
SURYA KANT, J. (ORAL)
Having been apprised that there is no challenge to the notification dated 2.2.2011 (Annexure P-7) in the present writ petition, learned counsel for the petitioner prays to withdraw the instant petition with liberty to file comprehensive writ petition which may include challenge to the above stated notification also.
Ordered accordingly.
( SURYA KANT )
JUDGE
July 9, 2012 ( R.P. NAGRATH )
rishu JUDGE