Punjab-Haryana High Court
Jangsher Singh vs Punjab State Power Corporation Ltd. And ... on 1 July, 2020
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
124 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.8917 of 2020 (O&M)
Date of decision : July 01, 2020
Jangsher Singh ....... Petitioner
Versus
Punjab State Power Corporation Limited and others ...... Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Ranjit Singh Kalra, Advocate for the petitioner.
Mr. Sehajbir Singh, Advocate for respondent Nos.1 and 2.
(keeping in view the advance copy given).
Mr. Satya Pal Jain, Sr. Advocate with
Mr. Harneet Singh Oberoi, Advocate for UOI.
(keeping in view the advance copy given).
HARSIMRAN SINGH SETHI J. (ORAL)
The petition has been taken for hearing through video conference due to Covid-19 pandemic.
On being pointed out to the learned counsel for the petitioner that the candidates, who have been selected are not party in the present petition and in case, the prayer of the petitioner as made in the present writ petition, is allowed, the candidates who are not party, are likely to be effected, learned counsel for the petitioner prays that he be allowed to withdraw the present writ petition with liberty to file a fresh one on the same cause of action by impleading all the candidates as party, who are likely to be effected in case, prayer of the petitioner made in the present writ petition, is allowed.
Learned counsel for the petitioner submits that though, the petitioner has already made a prayer for the supply of list of selected candidates to the respondent-Corporation but the same has not been supplied to him.
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