Punjab-Haryana High Court
Joginder Singh vs State Of U.T. Chandigarh & Others ... on 13 January, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRR No. 2314 of 2013(O&M)
Date of Decision: 13.1.2014.
Joginder Singh --Petitioner
Versus
State of U.T. Chandigarh & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Aalok Jagga, Advocate for the applicant.
Mr. S.K. Guleria, Advocate for the petitioner.
Mr. Sarfraj Hussain, A.P.P., U.T. Chandigarh.
***
TEJINDER SINGH DHINDSA.J CRM No. 42609 of 2013 Learned counsel appearing for the applicant submits that in view of there being no possibility of a settlement with the respondent- Corporation, he does not wish to press the instant application and seeks withdrawal of the same.
Prayer allowed.
Application is dismissed as withdrawn. CRR No.2314 of 2013 In the light of application bearing CRM No.42609 of 2013 having been withdrawn, the order dated 25.7.2013 passed by this Court dismissing the revision petition shall stand restored.
Revision petition is dismissed.
(TEJINDER SINGH DHINDSA) JUDGE January 13, 2014.
lucky Lucky 2014.01.15 16:12 I attest to the accuracy and integrity of this document chandigarh