Punjab-Haryana High Court
Asset Reconstruction Company India Ltd vs State Of Haryana And Others on 12 February, 2021
Bench: Rajan Gupta, Karamjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-3298-2021
Date of decision : 12.02.2021
Asset Reconstruction Company India Ltd.
....Petitioner
V/s
State of Haryana & ors. ....Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
HON'BLE MR. JUSTICE KARAMJIT SINGH
Present: Mr. Rajnish K. Jindal, Advocate for the petitioner.
RAJAN GUPTA J. (ORAL)
Case has been heard through Video Conferencing in view of COVID-19 Pandemic.
After arguing at some length, learned counsel submits that he may be allowed to withdraw this petition with liberty to pursue his representation, Annexure P-4.
Dismissed as withdrawn with aforesaid liberty. In case representation, Annexure P-4 is pending with the authority, same may be looked into.
(RAJAN GUPTA) JUDGE (KARAMJIT SINGH) JUDGE February 12, 2021 Ajay Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 13-02-2021 01:01:39 :::