Punjab-Haryana High Court
Ex. Naik Ram Kumar Sharma vs Union Of India & Ors on 17 April, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No. 5693 of 2009
DATE OF DECISION : APRIL 17, 2009
EX. NAIK RAM KUMAR SHARMA
....... PETITIONER(S)
VERSUS
UNION OF INDIA & ORS.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. CSS Sisodia, Advocate, for the petitioner(s).
AJAI LAMBA, J. (Oral)
The admitted case of the petitioner is that the petitioner had earlier approached the High Court of Delhi at New Delhi by way of filing CWP 2677 of 1996 (Ex. Naik Ram Kumar Sharma v. Union of India and others) decided on 6.3.2003. After passing of the order, the respondents have passed the impugned order.
Learned counsel wants to withdraw the petition to enable the petitioner to approach the High Court of Delhi.
Dismissed as withdrawn with liberty as prayed for.
April 17, 2009 ( AJAI LAMBA ) Kang JUDGE