Punjab-Haryana High Court
Krishan Chand Bali vs S. Jaspal Singh on 10 September, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No.214 of 2009
Date of decision: 10.9.2009
Krishan Chand Bali ......Petitioner(s)
Versus
S. Jaspal Singh, the DPI
(Colleges), Punjab ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
* * *
Present: Mr. Gopal Mahajan, Advocate for the petitioner.
Mr. M.C. Berry, Additional Advocate General, Punjab.
Rakesh Kumar Garg, J.(Oral)
In response to the show cause notice issued by this Court, short reply by way of affidavit of Ms. Maninder Dhillon, Director Public Instruction (Colleges), Punjab, Chandigarh, has been filed wherein it has been submitted that in compliance of the order passed by this Court, speaking order dated 20.5.2009, attached as Annexure R-1 with the reply, has been passed.
In view of the aforesaid reply, learned counsel for the petitioner wishes to withdraw this petition with liberty to challenge the order Annexure R-1 in accordance with law.
With the aforesaid liberty, the petition is dismissed as withdrawn.
September 10, 2009 (RAKESH KUMAR GARG) ps JUDGE