Punjab-Haryana High Court
Subhash Chander vs Chandigarh Administration & Anr on 18 November, 2014
Bench: Hemant Gupta, Hari Pal Verma
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 21869 of 2014
Date of Decision:-18.11.2014
Subhash Chander
...Petitioner
Versus
Chandigarh Administration and another
...Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE HARI PAL VERMA
Present:- Mr. Namit Kumar, Advocate for the petitioner.
HEMANT GUPTA J.(Oral)
Learned counsel for the petitioner wishes to withdraw the present writ petition with liberty to avail alternative remedy of the appeal.
Dismissed as withdrawan with the aforesaid liberty. It is needless to say that grant of liberty may not be construed as expression of any opinion on the merits of the case, controversy involved or even the maintainability of the appeal.
( HEMANT GUPTA )
JUDGE
November 18, 2014 ( HARI PAL VERMA )
Vijay Asija JUDGE
ANJAL GUPTA
2014.11.20 11:03
I attest to the accuracy and
authenticity of this document
high court chandigarh