Punjab-Haryana High Court
Raksha Devi Goyal And Ors vs J Ganesan And Ors on 14 February, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
COCP 514/2018 1 119
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP 514/2018
Date of decision:14.02.2018.
Raksha Devi and others
..............Petitioners
v.
J.Ganesan and others
..............Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh Present:- Mr.Dixit Garg,Advocate for Mr.Aman Bansal,Advocate for the petitioners Jaswant Singh,J,(Oral).
The petitioners are allottees of flats in a group housing scheme and had filed CWP 13491/2017 challenging the notices for payment of enhanced compensation. The said writ petition was disposed of vide order dated 24.7.2017 with a direction to the Standing Committee to pass a speaking order on the pleas to be raised by the allottees.
At the time of hearing,learned counsel seeks permission to withdraw the instant petition as a speaking order has been passed after filing of the present contempt on 7.2.2018.
Dismissed as withdrawn.
14.02.2018 (Jaswant Singh)
joshi Judge
Whether Yes/No
Speaking/reasoned
Whether Reportable Yes/No
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