Punjab-Haryana High Court
M/S Nabha Industries Limited vs Punjab Financial Corporation And ... on 6 July, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.M. Nos.8213 and 8214 of 2011 and
C.W.P. No.20738 of 2006
Date of Decision.06.07.2011
M/s Nabha Industries Limited ......Petitioner
Versus
Punjab Financial Corporation and another
.....Respondents
Present: Ms. Shilpa Malhotra, Advocate
for Mr. Aashish Chopra, Advocate
for the applicant-petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
C.M. No.8213 of 2010 Application is allowed as prayed for. C.M. No.8214 of 2010 & C.W.P. No.20738 of 2006 Learned counsel for the petitioner seeks for withdrawal of the writ petition through this application.
Application is allowed. As ordered, the writ petition is dismissed as withdrawn.
(K. KANNAN) JUDGE July 06, 2011 Pankaj*