Punjab-Haryana High Court
Chaman Lal Chawla vs Pswc on 28 April, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-9492-2013
Date of decision : 28.04.2015
Chaman Lal Chawla ...Petitioner
V/S
Punjab State Warehousing Corporation ...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Vivek Sethi, Advocate for the petitioner.
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JITENDRA CHAUHAN, J. (Oral)
In view of the developments that has taken place in the interregnum period, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a fresh.
Dismissed as withdrawn with liberty aforesaid.
28.04.2015 (JITENDRA CHAUHAN)
ashok JUDGE
ASHOK KUMAR
2015.04.29 17:07
I attest to the accuracy and
authenticity of this document