Punjab-Haryana High Court
The Housing & Urban Development vs Rajwant Singh And Ors on 22 December, 2014
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.M.No.17900-CI-2014 in/and
RFA No.4148 of 2014 (O&M)
Date of decision: 22.12.2014
The Housing and Urban Development (PUDA),
Punjab ... Appellant
Vs.
Rajwant Singh and others ... Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present:- Mr. Ashish Grover, Advocate
for the appellant.
Mr. A.S.Manaise, Advocate
for respondent No.1.
Mr. Anant Kataria, AAG, Punjab.
AMIT RAWAL J. (ORAL)
C.M.No.17900-CI-2014 The present application has been filed on behalf of the applicant-appellant seeking permission of this Court to withdraw the present appeal.
For the reasons stated in the application, which is duly supported by an affidavit, the present application is allowed.
At the request of counsel for the parties, the main appeal is taken on board for hearing today itself. RFA No.4148 of 2014 (O&M)
Learned counsel for the appellant submits that he may be permitted to withdraw the appeal.
Dismissed as withdrawn.
(AMIT RAWAL) JUDGE December 22, 2014 savita SAVITA DEVI KADIAN 2014.12.29 14:09 I attest to the accuracy and authenticity of this document High Court Chandigarh