Punjab-Haryana High Court
H V Rai Alias Harvinder Rai vs Punjab State Power Corporation Limited ... on 7 September, 2022
Author: Alka Sarin
Bench: Alka Sarin
110+322
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.1109 of 2021 (O&M)
DATE OF DECISION : 07.09.2022
HV Rai @ Harvinder Rai .....Petitioner
versus
Punjab State Power Corporation Limited & Ors. .....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. P.S. Jammu, Advocate for the petitioner
Ms. Jasleen Kaur Sidhu, DAG Punjab.
Mr. Sukhdeep Singh, Advocate for
Mr. ADS Sukhija, Advocate for respondent No.4.
..
ALKA SARIN, J. (Oral):
CM-11053-CII-2022 This is an application for withdrawal of the main case. Notice of the application.
Mr. Sukhdeep Singh, Advocate for Mr. ADS Sukhija, Advocate, who is present in Court, accepts notice on behalf of non- applicant/respondent No.4 and states that he has no objection if the application is allowed.
With the consent of both the counsel, the main case is taken on Board today itself.
PARKASH CHAND2022.09.12 17:14 I attest to the accuracy and authenticity of this order/judgment. Civil Revision No.1109 of 2021 (O&M) -2-
CR-1109-2021 Learned counsel for the petitioner seeks permission to withdraw the present petition.
Learned counsel for the State and for respondent no.4 have no objection.
Dismissed as withdrawn. Pending applications, if any, also stand disposed off.
07.09.2022 (ALKA SARIN)
parkash JUDGE
NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2022.09.12 17:14 I attest to the accuracy and authenticity of this order/judgment.