Punjab-Haryana High Court
Smt. Jasvir Kaur vs Union Of India And Another on 18 September, 2008
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No. 7854 of 2006
Date of decision: September 18, 2008
Smt. Jasvir Kaur --- Petitioner
Versus
Union of India and another ---- Respondents
CORAM: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Mr. Justice Rajan Gupta
Present: Mr. JS Bhatti, Advocate, for the petitioner.
Mr. Anupam Bharadwaj, Advocate, for
Mr. DK Bhatti, Advocate, for respondent No.2.
Ashutosh Mohunta, J.
Counsel for the petitioner submits that a specific plea has been raised by the respondents that the writ petition before this Court is not maintainable and for the relief sought herein the petitioner should approach the Central Administrative Tribunal, Chandigarh. In this situation, counsel for the petitioner prays that he be allowed to withdraw the present writ petition.
Dismissed as withdrawn with liberty to approach the Central Administrative Tribunal, Chandigarh.
[Ashutosh Mohunta] Judge [Rajan Gupta] Judge September 18, 2008 `ask'