Punjab-Haryana High Court
M/S Tulsian Processors Private Limited ... vs State Of Punjab And Others on 14 August, 2012
Author: Rajive Bhalla
Bench: Rajive Bhalla, Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
Civil Writ Petition No. 15478 of 2012
Date of Decision: August 14, 2012
M/s Tulsian Processors Private Limited and another
---Petitioners
versus
State of Punjab and others
---Respondent
Coram: Hon'ble Mr. Justice Rajive Bhalla
Hon'ble Mrs. Justice Rekha Mittal
Present: Mr.K.S.Kahlon, Advocate
for the petitioners
***
RAJIVE BHALLA, J.
After addressing arguments for some time, counsel for the petitioners prays that the writ petition may be dismissed as withdrawn, as their representation is pending consideration before Secretary, Department of Rural Development and Panchayat, Punjab.
In view of the submission made by counsel for the petitioners, the writ petition is dismissed as withdrawn.
(RAJIVE BHALLA) JUDGE ( REKHA MITTAL) JUDGE August 14, 2012 PARAMJIT