Punjab-Haryana High Court
Vollyball Association Chandigarh And ... vs Punjab National Bank And Others on 28 November, 2018
Author: B.S. Walia
Bench: B.S. Walia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.7626 of 2017 (O&M)
Date of Decision :28.11.2018
Volleyball Association Chandigarh & ors. ....Petitioners
VERSUS
Punjab National Bank & ors. ...Respondents
CORAM : HON'BLE MR. JUSTICE B.S. WALIA
Present: Mr. Berjeshwar Singh Jaswal, Advocate for the petitioners.
Mr. R.S. Bhatia, Advocate for respondent No.1.
Ms. Indu Bala, Advocate for respondent Nos.2 to 4.
***
B.S. WALIA, JUDGE(ORAL) CM No.24791-CII of 2018 CM is allowed subject to all just exceptions. Annexures P-17 to P-30 are taken on record.
CR No.7626 of 2017 (O&M)
1. After arguing for sometime, learned counsel for the petitioners prays for permission to withdraw the revision petition on the ground that the impugned order was passed on account of petitioner No.2 having been suspended by the Former President of Volleyball Federation of India. Learned counsel further contends that the aforesaid order of suspension was subsequently revoked vide order dated 11.3.2016 passed by the General House of the Volleyball Federation of India but the same could not be brought to the notice of the learned trial Court leading to passing of the impugned order. Learned counsel prays for permission to move an appropriate application for bringing the aforementioned aspect of the matter to the notice of the learned trial Court for appropriate orders in accordance with law.
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2. Dismissed as withdrawn with the liberty as prayed for. The petitioners would be at liberty to move appropriate application before the learned trial Court alongwith all documents showing change in circumstances. In the eventuality of any such application being moved, the learned trial Court would consider and decide the same in accordance with law as expeditiously as possible preferably before the State Championship stated to be scheduled for 8.12.2018.
3. Since the main case has been dismissed as withdrawn, all the pending CMs are also stand disposed of.
(B.S. WALIA)
November 28, 2018 JUDGE
ps
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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