Punjab-Haryana High Court
Sh.Ram Karan Huda And Others vs Additional Chief ... on 9 May, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.6678 of 2013
Date of decision:09.05.2013
Sh.Ram Karan Huda and others
...Petitioner(s)
Versus
Additional Chief Secretary-cum-Financial Commissioner, Cooperation
Department, New Delhi Secretariat, Haryana and others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.S.S.Dalal, Advocate,
for the petitioners.
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the petitioners submits that since the enquiry has been completed, he does not intend to press this petition, at this stage and seeks permission of the Court to withdraw the same with liberty to file a fresh one with better particulars, if necessity arises.
In view of the above statement made by the learned counsel for the petitioners, the instant writ petition is ordered to be dismissed as withdrawn, with liberty as prayed for.
09.05.2013 (RAMESHWAR SINGH MALIK) mks JUDGE