Punjab-Haryana High Court
Tripta Rani And Anr vs Union Of India And Ors on 22 May, 2018
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.2127 of 2018
Decided on :22.05.2018
Tripta Rani and another
... Petitioners
Versus
Union of India and others
... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present: Mr. Neeraj Yadav, Advocate for
Mr. RKS Verka, Advocate for the petitioners.
Mr. O.P. Dabla, Advocate
for respondent No.1-UOI.
Mr. Rishi Kaushal, Advocate
for respondent No.2-NHAI.
Mr. Kanisth Ganeriwala, AAG, Punjab
for respondent No.3.
G.S. Sandhawalia, J. (Oral)
Written statement on behalf of respondents No.1 and 2 has been filed in the Court. The same is taken on record.
Counsel for the petitioners at the outset submits that he has instructions to withdraw the petition on account of some mistakes. He prays for liberty to file a fresh one on the same cause of action.
Ordered accordingly.
(G.S. SANDHAWALIA)
MAY 22, 2018 JUDGE
Naveen
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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