Punjab-Haryana High Court
Suresh Kumar vs Union Of India And Others on 3 November, 2017
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
255
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.16605 of 2017
Date of Decision:03.11.2017
Suresh Kumar ......Petitioner
Versus
The Union of India and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AMOL RATTAN SINGH
Present: Mr. Parminder Singh Rai, Advocate
for the petitioner.
Mr. Namit Kumar, Advocate and
Mr. Alankit Bhardwaj, Advocate
for respondent-UT, Chandigarh.
AMOL RATTAN SINGH, J. (Oral)
In view of the preliminary objections raised on the last date of hearing, by learned counsel appearing for the respondent- UT, Chandigarh Administration, with regard to jurisdiction on the subject matter lying at the first instance with the Central Administrative Tribunal, learned counsel for the petitioner seeks to withdraw the writ petition with liberty to approach the Tribunal.
Dismissed as withdrawn with the aforesaid liberty granted.
November 03, 2017 (Amol Rattan Singh) dharamvir Judge
Whether speaking/reasoned : YES/NO Whether Reportable : YES/NO 1 of 1 ::: Downloaded on - 09-11-2017 00:46:07 :::