Punjab-Haryana High Court
B.K Sudershan vs State Of Haryana And Ors on 17 July, 2018
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-25688-2015
Date of Decision: July 17, 2018
B.K.Sudershan
.....Petitioner
Versus
State of Haryana and others
......Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr.C.S.Singh, Advocate for the petitioner.
Mr.Sandeep Moudgil, Addl.AG, Haryana.
Mr.Sukhandeep Singh,Advocate for
Mr.Lokesh Sinhal, Advocate for respondent No.3.
Mr.Shailendra Jain, Sr.Advocate with
Mr.Satyendra Chauhan, Advocate for respondent No.5.
........
SURYA KANT, J.(ORAL)
Counsel for the petitioner states that during pendency of this writ petition, Real Estate Regulatory Authority, Gurugram, has been constituted, which has got statutory powers to adjudicate the controversy involved in this case. He prays that petitioner may be permitted to withdraw the writ petition with liberty to approach RERA, Gurugram.
Ordered accordingly.
( SURYA KANT )
JUDGE
July 17, 2018 ( SUDIP AHLUWALIA )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
1 of 1
::: Downloaded on - 22-07-2018 10:19:31 :::