Punjab-Haryana High Court
Jarnail Singh vs Sgpc & Anr on 20 March, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CM No.4507-08 of 2013 in/and
CWP No.13787 of 2008
Date of decision: 20.3.2013
Jarnail Singh
-----Petitioner(s)
Vs.
SGPC & anr.
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to see
judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Ms. Vanita Sapra, Advocate for the petitioners.
Mr. M.S. Virk, Advocate for respondent No.5.
---
RAKESH KUMAR GARG, J.
This writ petition is pending for regular hearing. The instant application has been filed for withdrawal of the writ petition in view of document dated 7.1.2013, which is placed on record as Annexure P-3 along with this application, wherein the respondents have asked the petitioner to withdraw the writ petition so that further proceedings relating to his re-employment be taken up.
Mr. M.S. Virk, Advocate is present in Court and accepts notice on behalf of respondent-SGPC. He has no objection if the prayer made in this application is allowed.
Keeping in view the stand taken by counsel for the parties, the prayer in this application is allowed, the main writ petition is taken on Board and the same is ordered to be dismissed as withdrawn. CWP No.13787 of 2008 2
March 20, 2013 ( RAKESH KUMAR GARG ) ak JUDGE