Punjab-Haryana High Court
M/S Aashana Enterprises vs Markfed Cotton Seed Processing Plant ... on 18 February, 2016
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.1239 of 2016
Date of Decision.18.02.2016
M/s Aashana Enterprises, Amritsar .......Petitioner
Vs.
Markfed Cotton and Seed Processing Plant ......Respondent
Present: Mr. L.M. Gulati, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
1. Learned counsel for the petitioner seeks for permission to withdraw the revision petition with liberty to file an appeal before the competent court.
2. The revision petition is dismissed as withdrawn with liberty as aforesaid.
(K. KANNAN) JUDGE February 18, 2016 Pankaj* PANKAJ KUMAR 2016.02.19 12:27 I attest to the accuracy and integrity of this document