Punjab-Haryana High Court
Raj Kumar vs M/S Aditya Crockery House And Others on 7 February, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Revision No. 7502 of 2011
Date of decision: - 07.02.2014
Raj Kumar
...Petitioner
Versus
M/s Aditya Crockery House and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Sanjeev Sharma, Advocate
for the petitioner.
Nemo for the parties.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel for the petitioner intends to withdraw the instant petition, as having becomes infructuous, on account of resumption of the plot by the HUDA.
Dismissed as withdrawn, as prayed for.
February 07, 2014 (Mehinder Singh Sullar)
naresh.k Judge
Kumar Naresh
2014.02.11 11:39
I attest to the accuracy and
integrity of this document
Chandigarh