Punjab-Haryana High Court
Jiten Saini vs Union Of India And Anr on 28 September, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-2609-2017 (O&M)
Date of decision: 28.09.2018
Jiten Saini
...Petitioner(s)
Versus
Union of India and another
...Respondent(s)
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Vikram Singh, Advocate and
Ms. Ramandeep Kaur, Advocate for the petitioner(s).
Mr. Arun Gosain, Central Govt. Counsel
for respondent No.1-UOI.
Mr. Venu Gopal, Advocate for
Mr. Raman Sharma, Advocate for respondent No.2.
****
Jitendra Chauhan, J. (Oral)
Learned counsel for the petitioner states that he has instructions to withdraw the instant petition with liberty to avail alternate remedy to approach the National Highways Tribunal (Land and Traffic).
Ordered accordingly.
28.09.2018 (JITENDRA CHAUHAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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