Punjab-Haryana High Court
M/S Cj Darcl Logistics Limited vs State Of Haryana And Anr on 6 December, 2019
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
120-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No.51776 of 2019 (O&M)
Date of decision: 06.12.2019
M/s. CJ Darcl Logistics Limited
....Petitioner
Versus
State of Haryana and another
....Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Akshay Bhan, Sr. Advocate
with Mr. Rose Gupta, Advocate
for the petitioner.
ARVIND SINGH SANGWAN J. (Oral)
Learned senior counsel for the petitioner submits that he may be permitted to withdraw the present petition with liberty to the petitioner to avail the alternative remedy, in accordance with law under Article 226 of the Constitution of India.
Dismissed as withdrawn with liberty aforesaid.
(ARVIND SINGH SANGWAN) JUDGE 06.12.2019 yakub Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 09-12-2019 03:14:57 :::