Punjab-Haryana High Court
Kamlesh Kaur And Ors vs Union Of India And Ors on 8 November, 2016
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-22212-2016
Date of Decision: November 08, 2016
Kamlesh Kaur and others
.....Petitioners
Versus
The Union of India and others
......Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SUDIP AHLUWALIA
1. To be referred to the Reporters or not? Yes/No
2. Whether the judgment should be reported in the Digest? Yes/No.
3. Whether Reporters of local papers may be allowed to see the judgment? Yes/No
.......
Present: Mr.Abhishek Yadav, Advocate
for the petitioners.
........
SURYA KANT, J.
Learned counsel for the petitioners seeks to withdraw this writ petition with liberty to file claim petition before the Arbitrator.
Ordered accordingly.
( SURYA KANT )
JUDGE
November 08, 2016 ( SUDIP AHLUWALIA )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
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