Punjab-Haryana High Court
Rohit Sharma And Others vs Union Of India And Others on 5 February, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.967 of 2013
Date of Decision : 5.2.2013
Rohit Sharma and others .....Petitioners
Vs.
Union of India and others ....Respondents
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Ms. Kiran Bala Jain, Advocate for the petitioners.
...
RAMESHWAR SINGH MALIK, J Learned counsel for the petitioners, at the very outset, fairly states that in the absence of any representation or legal notice, having been served upon respondent no.1, on behalf of the petitioners, she will not be in a position to substantiate her arguments, at this stage.
In view of the above, learned counsel for the petitioners seeks the permission of this court to withdraw the present petition, with liberty to the petitioners to approach the competent respondent authority, at the first instance, by moving an appropriate representation.
In view of the above statement made by learned counsel for the petitioners, the instant petition is ordered to be dismissed as withdrawn, with liberty as prayed for.
5.2.2013 (RAMESHWAR SINGH MALIK) GS JUDGE