Punjab-Haryana High Court
Surjeet Singh vs D H B V N Ltd And Others on 28 March, 2019
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 8302 of 2019
Date of Decision : 28.03.2019
Surjeet Singh
...Petitioner
Versus
Dakshin Haryana Bijli Vitran Nigam Limited and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Ajay Kamboj, Advocate for the petitioner.
***
Harsimran Singh Sethi, J.(Oral)
After arguing for some time, learned counsel for the petitioner states that he be allowed to withdraw the present writ petition with liberty to approach the respondents for redressal of his grievance.
Dismissed as withdrawn with liberty as prayed for.
March 28, 2019 (HARSIMRAN SINGH SETHI) kanchan JUDGE
Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 15-04-2019 04:40:59 :::