Punjab-Haryana High Court
Nank Chand And Ors vs Punjab State Power Corporation Ltd And ... on 20 October, 2016
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.21717 of 2016
Date of Decision: 20.10.2016
Nanak Chand and others ....Petitioners
Versus
Punjab State Power Corporation Limited and
another ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. S.K. Arora, Advocate
for the petitioners.
*****
DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioners wishes to withdraw the present petition with liberty to file afresh by impleading selected candidates as party respondents.
Dismissed as withdrawn with liberty aforesaid.
(DAYA CHAUDHARY)
20.10.2016 JUDGE
gurpreet
Whether speaking/reasoned Yes
Whether Reportable No
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