Punjab-Haryana High Court
Dinesh Kumar Nanda And Ors vs Union Of India And Ors on 1 August, 2016
CM No.4701-CWP of 2016 in/and
CWP No.13974 of 2013
Dinesh Kumar Nanda and others
Vs.
Union of India and others
Present: Mr. G.S. Bal, Senior Advocate with
Mr. A.D.S. Bal, Advocate for the applicant-petitioners.
Mr. Arun Gosain, Advocate - Central Govt. counsel
for respondent Nos.1 and 2-UOI.
Mr. Himanshu Chhabra, Advocate for
Mr. Puneet Sharma, Advocate for
respondent Nos.3 and 4.
****
CM No.4701-CWP of 2016 Learned counsel for the applicant-petitioners submitted that he may be permitted to withdraw the application so as to file a fresh one with better particulars.
CM stands dismissed as withdrawn. CWP No.13974 of 2013 Learned counsel for the respondents No.3 and 4 seeks time to file reply or to file an application stating that reply filed in the connected petition would be adopted in the file where reply statement has not been filed.
List on 23.11.2016.
(P.B. BAJANTHRI) JUDGE August 1, 2016.
sandeep sethi 1 of 1 ::: Downloaded on - 14-09-2016 02:22:40 :::