Punjab-Haryana High Court
Prem Nath Sharma And Ors vs State Of Punjab And Ors on 4 July, 2018
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.3692 of 2018 (O&M)
Date of Decision: 04.07.2018
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Prem Nath Sharma & Ors. ...Petitioners
VS.
State of Punjab & Ors. ... Respondents
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Coram : Hon'ble Mr.Justice Surya Kant
Hon'ble Mr.Justice Sudip Ahluwalia
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Present: Mr. Ashok Kumar Arora, Advocate for the petitioners
Mr. Rajesh Bhardwaj, Sr.DAG Punjab
Mr. Harit Sharma, Advocate for respondent No.2&3
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SURYA KANT J. (Oral)
Learned counsel for the petitioners seeks and is permitted to withdraw the writ petition with liberty to approach the RERA Punjab.
Ordered accordingly.
(Surya Kant) Judge 04.07.2018 (Sudip Ahluwalia) vishal shonkar Judge
1. Whether speaking/reasoned? Yes
2. Whether reportable? No 1 of 1 ::: Downloaded on - 07-07-2018 23:30:47 :::