Punjab-Haryana High Court
Bijay Kumar Chirimar vs Shree Sanatan Dharam High School ... on 15 July, 2015
RSA No.2421 of 2014(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No.2421 of 2014(O&M)
Date of Decision : 15.7.2015
Bijay Kumar Chirimar and anr.
.......Appellants
Versus
Shree Sanatan Dharam High School and ors.
.......Respondents
CORAM:- HON'BLE MR. JUSTICE GURMIT RAM
Present: Mr. Vinod S. Bhardwaj, Advocate for the appellants.
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GURMIT RAM, J. (ORAL)
Learned counsel for the appellants submits that the appeal was filed by the appellants through their general power of attorney Kamal Acharya. It is further his contention that as per his information, the executant of the general power of attorney i.e. appellants have withdrawn their power of attorney vide which authorization was given to said Kamal Acharya to present and pursue this appeal. He further submits that he may be allowed to withdraw the present appeal being not pressed with liberty to file fresh one as per the law.
In view of the above statement of learned counsel for the appellants, permission is granted to withdraw this appeal. So the present appeal is dismissed as withdrawn being not pressed and disposed of accordingly with liberty to the appellant to file the fresh one in accordance with law.
15.7.2015 (GURMIT RAM)
Brij JUDGE
BRIJ MOHAN
2015.07.16 16:53
I attest to the accuracy and
authenticity of this document
Chandigarh