Punjab-Haryana High Court
Sector 127-A Defence Colony Residents ... vs Union Of India And Others on 12 August, 2009
Bench: T.S.Thakur, Kanwaljit Singh Ahluwalia
PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH.
***
CWP No. 12099 of 2009.
Date of decision: August 12, 2009.
*** Sector 127-A Defence Colony Residents Welfare Association (Regd), Gurgaon.
Versus Union of India and others.
*** CORAM: Hon'ble Mr. Justice T.S.Thakur, CJ and Hon'ble Mr. Justice Kanwaljit Singh Ahluwalia.
*** Present: Shri R.K.Jain, Sr.Advocate, with Shri J.L.Malhotra and Shri Rishi Kakkar, Advocates.
*** T.S.Thakur, CJ (Oral) After arguing the matter at some length and in the light of averments made in para No. 11 of the writ petition, learned counsel for the petitioner seeks leave to withdraw the writ petition reserving liberty for the petitioner to file appropriate contempt petition for punishing the respondents for the breach of the directions issued by this Court in the earlier writ petitions filed on the subject.
Dismissed as withdrawn with the liberty prayed for.
(T.S.Thakur)
Chief Justice
August 12, 2009 (Kanwaljit Singh Ahluwalia)
Malik Judge