Punjab-Haryana High Court
Manish Chawla vs Ut And Anr on 1 October, 2019
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
239 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-40523-2018
Date of Decision : 01.10.2019
Manish Chawla .......Petitioner
versus
U.T. Chandigarh and another ....Respondents
CORAM : HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: None for the petitioner.
Ms. Aashima Mor, Addl.P.P.,
for respondent No.1-U.T. Chandigarh.
FATEH DEEP SINGH, J. (ORAL)
Learned counsel for the petitioner has made statement that as per instructions received from his client, he wishes to withdraw the present petition, however, reserving rights of the petitioner to file afresh.
Allowed to do so.
Dismissed as withdrawn with liberty aforesaid.
(FATEH DEEP SINGH) 01.10.2019 JUDGE Neha Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 27-10-2019 12:43:41 :::