Punjab-Haryana High Court
M/S The Jalandhar Cable Operator ... vs Union Of India & Ors on 2 August, 2018
Bench: Rajesh Bindal, Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.19122 of 2018 (O&M)
Date of Decision.02.08.2018
M/s The Jalandhar Cable Operator Welfare Society ...Petitioner
Vs
Union of India and others Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE AMIT RAWAL Present:Mr. Sudhir Malhotra, Advocate and Mr. Chanderhas Yadav, Advocate for the petitioner.
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RAJESH BINDAL J.
Learned counsel for the petitioner submitted that he may be permitted to withdraw the present petition with liberty to file a fresh one for the same relief by the individuals, who have been issued notices by the Department.
Ordered accordingly.
(RAJESH BINDAL) JUDGE (AMIT RAWAL) JUDGE August 02, 2018 Pankaj* Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-08-2018 22:47:39 :::