Punjab-Haryana High Court
Mohinder Allagh vs Punjab Alkalies & Chemicals Limited on 28 February, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-509 of 2011
Date of Decision: 28.02.2011
Mohinder Allagh
....Petitioner
Versus
Punjab Alkalies & Chemicals Limited
...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Rahul Chhatwal, Advocate
for the petitioner.
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1. Whether Reporters of Local Newspapers 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 ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 Cr.P.C for quashing of Complaint No.810/06 titled as "Punjab Alkalies & Chemicals Limited vs. M/s Arjun Gases Limited" dated 16.11.2006 pending in the Court of Judicial Magistrate, Chandigarh and summoning order dated 20.11.2006 pursuant thereto qua the petitioner.
Learned counsel for the petitioner states that he may be permitted to withdraw the present petition with liberty to file afresh, in case of fresh ground.
Dismissed as withdrawn.
(NIRMALJIT KAUR) 28.02.2011 JUDGE gurpreet