Punjab-Haryana High Court
Rita Gupta And Anr vs Permanent Lok Adalat (Public Utility ... on 3 March, 2021
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
101 CM Nos. 3433-CWP & 3437-CWP of
2021 in/and CWP-27454-2019
Date Of Decision: 03.03.2021
Rita Gupta and another
.... Petitioners
Vs.
Permanent Lok Adalat (Public Utility Services) Sangrur and others
.....Respondents
CORAM:- HON'BLE MRS. JUSTICE ALKA SARIN Present: Mr. Abhishek Singla, Advocate for the applicants/petitioners. ALKA SARIN, J Heard through video conferencing. CM-3433-CWP-2021 This is an application under Section 151 CPC for pre-ponement of the main petition.
For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the applicants-petitioners, the main petition (CWP-27454-2019) is taken on board today itself. CM-3437-CWP-2021 This is an application for withdrawal of the main petition. The application is moved by learned counsel for the petitioners for withdrawal of the main petition since the matter already stands resolved.
In view of the above, the present application is allowed and learned counsel for the petitioners is permitted to withdraw the present petition.
CWP-27454-2019 Dismissed as withdrawn.
March 03, 2021 (ALKA SARIN) jk JUDGE
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