Punjab-Haryana High Court
Fci(Handling) Workers Union vs Fci, Punjab And Ors on 28 April, 2016
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
CWP No.13352 of 2009 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.13352 of 2009 (O&M)
Date of Decision:- 28.4.2016.
Food Corporation of India (Handling) Workers Union
......Petitioner
Versus
Food Corporation of India and others
.......Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
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?
Present: Mr. Tarunveer Vashist, Advocate for the petitioner.
Mr. Vikas Chatrath,Advocate for respondent Nos.1 to 3.
Mr. K.K. Goel, Advocate for respondent No.4.
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P.B. BAJANTHRI, J.
Learned counsel for the petitioner submitted that he do not want to prosecute the present petition and intends to withdraw the same with liberty to approach the official respondents with a request to make direct payment to the workers. If such a representation is submitted to the official respondents, the official respondents are directed to consider the same, in accordance with law.
With these observations, the petitioners are permitted to 1 of 2 ::: Downloaded on - 29-04-2016 00:13:20 ::: CWP No.13352 of 2009 (O&M) -2- withdraw this petition.
Accordingly, the writ petition is dismissed as withdrawn. In view of the disposal of main writ petition, the pending CMs do not survive for consideration.
(P.B. BAJANTHRI) JUDGE April 28, 2016.
sandeep sethi 2 of 2 ::: Downloaded on - 29-04-2016 00:13:21 :::