Punjab-Haryana High Court
Kamlesh Kumar Dawar & Anr vs Pspcl & Ors on 23 December, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
110
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.26922 of 2016
Date of decision: 23.12.2016
Kamlesh Kumar Dawar and another
... Petitioners
Vs.
Punjab State Power Corporation Limited and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Ms. Vani, Advocate
for the petitioners.
*******
RAMESHWAR SINGH MALIK, J. (ORAL)
Learned counsel for the petitioners, at the very outset, fairly states that since some serious typing mistakes have crept in, in the present writ petition, she may be granted permission to withdraw the same with liberty to file a fresh petition, on the same cause of action but with better particulars.
Permission is granted.
Dismissed as withdrawn with liberty, as prayed for.
[ RAMESHWAR SINGH MALIK ] 23.12.2016 JUDGE vishnu Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 31-12-2016 05:14:31 :::