Punjab-Haryana High Court
M/S Acc Krishna Ssa Joint Venture vs State Of Haryana And Others on 21 May, 2019
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-13368-2019 (O&M)
Date of decision:- 21.05.2019
M/s ACC Krishna SSA Joint Venture
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Anurag Chopra, Advocate,
for the petitioner.
* * * *
KRISHNA MURARI, C.J. (ORAL)
After the matter was heard at great length, when confronted with the observation with respect to maintainability of this writ petition for a mandamus to command the respondents to open the financial bid of the petitioner for want of any legal right to claim the mandamus, learned counsel for the petitioner being unable to reply to the query sought leave of the Court to permit withdrawal of the writ petition.
Prayer made is allowed.
Petition accordingly stands dismissed as withdrawn.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 21.05.2019 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 23-06-2019 12:28:14 :::