Punjab-Haryana High Court
Meenakshi Saxena vs The Oriental Insurance Company Ltd Thr ... on 29 January, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No. 632 of 2019
Date of Decision: 29.01.2019
Meenakshi Saxena
.......Petitioner
Versus
The Oriental Insurance Co. Ltd and others
......Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Mr. Rajesh Narang, Advocate for the petitioner.
AVNEESH JHINGAN, J.(oral) Learned counsel for the petitioner submits that he may be permitted to withdraw the present civil revision petition with liberty to avail alternative remedies.
Dismissed as withdrawn with liberty to avail alternative remedy as available to him in accordance with law.
(AVNEESH JHINGAN) 29.01.2019 JUDGE reema Whether speaking/reasoned Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 17-02-2019 09:38:42 :::