Punjab-Haryana High Court
The New Baliyali Co.Op Transport ... vs State Of Haryana And Ors on 18 March, 2021
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
127 CM-4461-CWP-2021 in/and
CWP-4135-2021
Decided on : 18.03.2021
The New Baliyali Co-Op Transport Society Ltd., Baliyali & others
... Applicant/ Petitioners
Versus
State of Haryana and others
... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present: Mr. Sushant Sharma, Advocate for
Mr. Amit Jhanji, Advocate for the applicant/petitioners.
Mr. RKS Brar, Addl. AG, Haryana.
(The proceedings are being conducted through video
conferencing, as per instructions).
G.S. Sandhawalia, J. (Oral)
CM-4461-CWP-2021 Application has been filed for withdrawal of the present writ petition with liberty to file a fresh one with better particulars.
Notice in the application.
Mr. Brar, accepts .
Counsel for the applicant/petitioner has submitted that the order dated 17.02.2021 (Annexure A-1) has been passed during the pendency of the petition and on that account he wishes to withdraw the petition with liberty to challenge the same.
Accordingly, hearing is preponed from 07.07.2021 to today. Case is taken up for hearing.
CM stands disposed of.
1 of 2 ::: Downloaded on - 19-03-2021 20:36:15 ::: IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM-4461-CWP-2021 in/and CWP-4135-2021 -2- Main case In view of the above, the present writ petition is dismissed as withdrawn with the aforesaid liberty.
(G.S. SANDHAWALIA)
MARCH 18, 2021 JUDGE
Naveen
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
2 of 2
::: Downloaded on - 19-03-2021 20:36:17 :::