Punjab-Haryana High Court
Ashwani Kumar Jain vs Winsome Textile Industries Ltd And ... on 4 December, 2009
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
C.M.A.No.184 of 2009 in
CAPP NO.20 of 2008 in
CP No.416 of 2002
Date of Order: 4.12.2009
Ashwani Kumar Jain
...Petitioner
Versus
Winsome Textile Industries Ltd and others
....Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR HON'BLE MR. JUSTICE JASWANT SINGH Present: Mr. Gurmeet Singh, Advocate for the applicant-appellant.
1. To be referred to the Reporter or not?
2. Whether the judgment should be reported in the Digest? M.M. KUMAR,J Notice of the application.
Ms. Meenu Sharma, learned counsel for the auction purchaser, who is present in court, accepts notice. Copies of the application have already been furnished to her as has been done in the case of other respondents.
Prayer made in the application is for withdrawal of the appeal for various reasons.
We permit the withdrawal of the appeal as no objection has been raised by the other side. Accordingly, application is allowed and the appeal is dismissed as withdrawn.
( M.M. KUMAR )
JUDGE
December 04, 2009 ( JASWANT SINGH )
manoj JUDGE