Punjab-Haryana High Court
Nirankari Baba Gurbachan Singh ... vs State Of Haryana And Ors on 28 September, 2018
Bench: Krishna Murari, Arun Palli
LPA Nos.959 & 960 of 2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CMs-3955-56-LPA-2018 in/and
LPA No.959 of 2018(O&M)
Date of decision: 28.09.2018
AND
LPA No.960 of 2018(O&M)
Nirankari Baba Gurbachan Singh Memorial College, Sohna
... Appellant
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI,
CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE
Present: Mr. R.K. Kapoor, Advocate and
Mr. R.K. Garg, Advocate for the appellant(s).
***
KRISHNA MURARI, C.J. (Oral)
An application has been filed by learned counsel for the appellant(s) seeking stay of operation of the office letter dated 31.08.2018 in LPA No.959 of 2018. The main appeal is listed for 13.11.2018.
Though having argued the matter at some length, learned counsel for the appellant(s) submits that he be permitted to withdraw the appeal itself so as to enable the appellant(s) to move an appropriate application before the learned Single Judge as regards the grievances expressed in the present appeal.
He further points out that as another appeal arising out of the same judgment i.e. LPA No.960 of 2018, is also posted for 13.11.2018, the 1 of 2 ::: Downloaded on - 07-10-2018 19:03:50 ::: LPA Nos.959 & 960 of 2018 -2- hearing in that appeal be also preponed and he be permitted to withdraw the same as well.
Accordingly, the date fixed in the appeals is preponed. And the matter is taken on board.
Appeals stand dismissed as withdrawn with liberty prayed for.
( Krishna Murari ) Chief Justice ( Arun Palli ) Judge 28.09.2018 Rajan Whether speaking / reasoned: YES Whether Reportable: NO 2 of 2 ::: Downloaded on - 07-10-2018 19:03:51 :::