Punjab-Haryana High Court
Kmp Expressways Limited vs Haryana State Industrial And ... on 22 March, 2013
Author: Jasbir Singh
Bench: Jasbir Singh
In the High Court of Punjab and Haryana, at Chandigarh
Arbitration Case No. 35 of 2013 (O&M)
Date of Decision: 22.3.2013
KMP Expressways Limited
... Petitioner
Versus
Haryana State Industrial and Infrastructure Development Limited and
Another
... Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh. Present: Mr. Rohit Khanna, Advocate for the petitioner.
Jasbir Singh, Judge (Oral) Counsel for the petitioner wishes to withdraw this petition with liberty to file a fresh one, if need be, as per law.
Ordered accordingly.
(Jasbir Singh) Judge March 22, 2013 "DK"