Punjab-Haryana High Court
Pankaj Bhalla vs Haryana Sahari Vikas Pradhikaran And ... on 26 September, 2018
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.24553 of 2018 (O&M)
Date of Decision: 26.09.2018
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Pankaj Bhalla ...Petitioner
VS.
Haryana Sahari Vikas Pradhikaran & Ors. ... Respondents
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Coram : Hon'ble Mr.Justice Surya Kant
Hon'ble Mr.Justice Sudip Ahluwalia
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Present: Mr. Harish Bhardwaj, Advocate for the petitioner
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SURYA KANT J. (Oral)
(1) Learned counsel for the petitioner seeks and is permitted to withdraw the writ petition as the petitioner intends to file a petition in public interest.
(2) Ordered accordingly.
(Surya Kant) Judge 26.09.2018 (Sudip Ahluwalia) vishal shonkar Judge
1. Whether speaking/reasoned? Yes
2. Whether reportable? No 1 of 1 ::: Downloaded on - 03-10-2018 04:02:11 :::