Punjab-Haryana High Court
Punjab State Power Corporation Limited vs Union Of India And Ors on 2 July, 2018
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 15561 of 2018
Date of decision: 02.7.2018
Punjab State Power Corporation Limited
... Petitioner
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Vinod S. Bhardwaj, Advocate
for the petitioner.
***
KRISHNA MURARI, CHIEF JUSTICE (Oral) After the matter was heard at some length, learned counsel for the petitioner stated at the Bar that the petitioner has already approached the authority for settlement of the dispute in accordance with the provisions of allotment agreement, and thus, he does not want to press this writ petition.
In view of the above, the writ petition stands dismissed with liberty to the petitioner to pursue the said remedy.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE July 02, 2018 AK Sharma Whether speaking / reasoned: YES Whether Reportable: NO 1 of 1 ::: Downloaded on - 07-07-2018 23:33:45 :::