Punjab-Haryana High Court
Sewak Shopping Plaza, Ptl & Anr vs Commissioner, M.C., Patiala & Ors on 6 October, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-6877-2010
Date of Decision: 06.10.2015
Sewak Shopping Plaza and another
... Petitioner(s)
Versus
Commissioner, Municipal Corporation, Patiala and others
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers may be allowed to see the
judgment ?.
2) To be referred to the Reporters or not ?.
3) Whether the judgment should be reported in the Digest ?
Present: Mr. Alok Mittal, Advocate,
for the petitioners.
Mr. Baljinder Singh, Advocate,
for the respondents.
Paramjeet Singh, J. (Oral)
Learned counsel for the petitioners after seeking instructions from petitioner No.2-Paramjeet Singh present in Court wants to withdraw the instant petition with liberty to challenge the impugned notice dated 04.09.2009 (Annexure P-13) by filing civil suit.
Dismissed as withdrawn with aforesaid liberty.
Since the petitioner has been pursuing in this Court, parties are directed to maintain status quo for 15 days only.
06.10.2015 (Paramjeet Singh)
parveen kumar Judge
PARVEEN KUMAR
2015.10.06 17:10
I attest to the accuracy and
authenticity of this document