Punjab-Haryana High Court
Meenu Goyal And Ors vs Union Of India And Anr on 23 July, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.14770 of 2015
Date of Decision: July 23, 2015
Meenu Goyal & others
...Petitioners
Versus
Union of India & another
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Sartej Narula, Advocate
for the petitioners.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
Counsel for the petitioners, after arguing for some time, prays for withdrawal of the present petition with liberty to the petitioners to approach the Court to move an appropriate application for initiating coercive steps for compliance of the orders.
Disposed of as withdrawn, with liberty aforesaid.
( AUGUSTINE GEORGE MASIH )
July 23, 2015 JUDGE
Harish
HARISH KUMAR
2015.07.24 10:21
I attest to the accuracy and
authenticity of this document