Punjab-Haryana High Court
Tek Chand Aggarwal & Smt. Lajwanit ... vs General Public on 13 March, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Revision No. 1825 of 2014
Date of decision: - 13.03.2014
Tek Chand Aggarwal & Smt. Lajwanit Memorial Public Charitable Trust and
others
...Petitioners
Versus
General Public
..Respondent
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Anupam Gupta, Senior Advocate
with Mr. Karan Bhardwaj, Advocate
for the petitioners.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant petition to enable the petitioners to file fresh petition, after removing the defects.
Dismissed as withdrawn, with the aforesaid liberty, as prayed for.
March 13, 2014 (Mehinder Singh Sullar)
naresh.k Judge
Kumar Naresh
2014.03.25 15:03
I attest to the accuracy and
integrity of this document
Chandigarh