Punjab-Haryana High Court
Rajinder Gulati And Anr vs Chief Administrator, Huda And Ors on 4 April, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
108-3478
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.15203 of 2007 (O&M)
Date of Decision:04.04.2016
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Rajinder Gulati and another
. . . .Petitioners
Versus
Chief Administrator, HUDA and others
. . . . Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.Mukesh K. Sharma, Advocate,
for the petitioners.
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RAKESH KUMAR JAIN, J. (ORAL)
CM No.3478 of 2016 This application is filed under Order 22 Rule 3 of the CPC for impleading legal representatives of petitioner No.2-Kaushalaya Devi.
For the reasons mentioned in the application, which is supported by an affidavit, the same is hereby allowed. The amended memo of parties is taken on record. CM No.3479 of 2016 and CWP No.15203 of 2007 (O&M) This application is filed for withdrawal of the main petition on the ground of settlement between the parties.
Application is allowed as prayed for. Consequently, the main petition is dismissed as withdrawn.
(RAKESH KUMAR JAIN) 04.04.2016 JUDGE Vivek 1 of 1 ::: Downloaded on - 06-04-2016 00:19:41 :::