Punjab-Haryana High Court
Rajula Bansal vs The Estate Officer, Hsvp And Ors on 2 June, 2022
Bench: Amol Rattan Singh, Lalit Batra
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
126 CWP-12732-2022
Date of Decision: 02.06.2022
Rajula Bansal
....Petitioner
Versus
The Estate Officer, HSVP and others
....Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
HON'BLE MR. JUSTICE LALIT BATRA
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Present: Mr. A.S.Barnala, Advocate
for the petitioner.
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Amol Rattan Singh, J.(Oral)
Learned counsel for the petitioner at the very outset submits that Annexure P/5 is not in its complete form and that there are other typographical errors also in the petition.
Dismissed as withdrawn with the liberty to file a fresh petition on the same cause of action provided it is filed within 30 days from today.
(AMOL RATTAN SINGH)
JUDGE
02.06.2022 (LALIT BATRA)
Varinder Prashad JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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