Punjab-Haryana High Court
Sumit Gupta vs The New India Assurance Company on 19 August, 2013
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Sr. No. 116
Case No. : C. R. No. 4952 of 2013
Date of Decision : Aug. 19, 2013
Sumit Gupta .... Petitioner
Vs.
The New India Assurance Company
Limited and another .... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
* * *
Present : Mr. S. C. Chhabra, Advocate
for the petitioner.
* * *
L. N. MITTAL, J. (Oral) :
After arguing for some time, counsel for the petitioner seeks permission to withdraw the instant revision petition, without prejudice to stay application filed by the petitioner in first appeal, preferred by him against Award Annexure P-1.
Dismissed as withdrawn, as prayed for.
Aug. 19, 2013 ( L. N. MITTAL )
monika JUDGE
Monika
2013.08.19 17:15
I attest to the accuracy and
integrity of this document
High Court Chandigarh