Punjab-Haryana High Court
Bhagwant Singh vs A. Venu Prasad, Ias And Others on 29 January, 2020
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No. 1794 of 2019
Date of Decision: 29.01.2020
Bhagwant Singh ...Petitioner
VERSUS
Shri A. Venu Prasad, IAS, and others ...Respondents
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Chirag Girdhar , Advocate
for the petitioner.
Mr. Aditya Sharda, AAG, Punjab.
Mr. Tanvir Singh Attariwala, Advocate
for respondent no. 3.
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SURINDER GUPTA, J.(Oral)
Affidavit of respondent no. 3 filed by learned counsel for respondent no. 3 is taken on record.
Learned counsel for the petitioner submits that part of the payment has been released and some payment has been withheld. He seeks permission to withdraw the instant petition with liberty to petitioner to avail other legal remedy to get the withheld payment and interest on the delayed payment.
Dismissed as withdrawn with liberty, as aforesaid.
( SURINDER GUPTA )
January 29, 2020 JUDGE
jk
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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