Punjab-Haryana High Court
Chander Shekkhar Majitha vs State Of Haryana And Ors. on 10 November, 2014
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No.565 of 2014 in/and
CWP No.14826 of 2009
Date of decision:10.11.2014
Chander Sekhar Majitha ....Petitioner
VERSUS
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE JAISHREE THAKUR
Present: Mr. Gaurav Singla, Advocate for the petitioner.
Ms. Shubhra Singh, DAG, Haryana for respondent No.1.
Mr. Rahul Garg, Advocate for respondents No.2 and 3.
*****
HEMANT GUPTA, J.(Oral)
Learned counsel for the petitioner wishes to withdraw the present application for enlargement of time as well as the writ petition which was dismissed in default on 31.08.2010.
Keeping in view the fact that the petitioner is no longer interested in the present writ petition, the same is dismissed as withdrawn.
(HEMANT GUPTA)
JUDGE
NOVEMBER 10, 2014 (JAISHREE THAKUR)
'D. Gulati' JUDGE
GULATI DIWAKER
2014.11.13 11:16
I attest to the accuracy and
authenticity of this document