Punjab-Haryana High Court
M/S Sumitra Construction Co vs The Union Of India And Others on 11 October, 2012
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Case No. : R. S. A. No. 1779 of 2012 (O&M)
Date of Decision : October 11, 2012
M/s Sumitra Construction Co. .... Appellant
Vs.
The Union of India and others .... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
* * *
Present : Mr. Sanjeev Manrai, Advocate
for the appellant.
* * *
L. N. MITTAL, J. (Oral) :
C. M. No. 5899-C of 2012 :
Allowed as prayed for. C. M. No. 5900-C of 2012 :
Application is allowed and copy of Arbitration Award is taken on record, subject to all just exceptions. Main Appeal :
Counsel for the appellant seeks permission to withdraw the instant Regular Second Appeal, with liberty to file Civil Revision petition as Regular Second Appeal does not lie.
Dismissed as withdrawn, with liberty as aforesaid.
October 11, 2012 ( L. N. MITTAL ) monika JUDGE