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Punjab-Haryana High Court

Ravinder vs Haryana Vidyut Prasaran Nigam Limited ... on 13 September, 2021

Author: Alka Sarin

Bench: Alka Sarin

                      117
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                                                             CWP-6578-2020 (O&M)
                                                             Date of decision : 13.09.2021
                      Ravinder
                                                                                 ... Petitioner(s)
                                                      Versus
                      Haryana Vidyut Prasaran Nigam Limited and others
                                                                                 ... Respondent(s)
                      CORAM:       HON'BLE MRS. JUSTICE ALKA SARIN

                      Present:     Ms. Harman Preet Kaur, Advocate for the applicant-petitioner.
                                   Mr. Deepak Manchanda, Advocate for the respondents.
                                         ****

                      ALKA SARIN, J. (ORAL)

Heard through video conferencing.

CM-12980-CWP-2021 This is an application for preponing the date of hearing in the main case from 26.11.2021 to an early date on the ground that the applicant- petitioner is pursuing his case with the respondent-authorities as there is a chance of amicable settlement and seeks permission to withdraw the main petition.

Notice of the application.

Mr. Deepak Manchanda, Advocate appears and accepts notice on behalf of the non-applicant/respondents and states that he has no objection if the present application is allowed and the date of hearing in the main case is preponed.

For the reasons stated in the application, the date of hearing in the main case is preponed from 26.11.2021 to today.

CM stands disposed off.

YOGESH SHARMA

2021.09.14 10:13 I attest to the accuracy and integrity of this document 

                       CWP-6578-2020 (O&M)                                                       -2-

                      CM-12934-CWP-2021

This is an application for withdrawal of the main writ petition with liberty to approach this Court again in case the matter is not settled with the respondent-authorities.

Notice of the application.

Mr. Deepak Manchanda, Advocate appears and accepts notice on behalf of the non-applicant/respondents and states that he has no objection if the present application is allowed and the main writ petition is permitted to be withdrawn.

For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the parties, the main case is taken on board today itself.

CWP-6578-2020 Learned counsel for the petitioner seeks permission to withdraw the present writ petition with liberty to approach this Court again in case the matter is not settled, inasmuch as the petitioner is pursuing his case with the respondent-authorities.

Permitted to do so.

Dismissed as withdrawn with the liberty aforesaid.

( ALKA SARIN ) 13.09.2021 JUDGE Yogesh Sharma NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO YOGESH SHARMA 2021.09.14 10:13 I attest to the accuracy and integrity of this document