Punjab-Haryana High Court
Ashok Kumar vs Chandigarh Administration & Others on 3 December, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No. 14251 of 2008 (O & M)
Date of decision: December 3, 2008
Ashok Kumar --- Petitioner
Versus
Chandigarh Administration & others ---- Respondents
CORAM: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Mr. Justice Rajan Gupta
Present: Mr. SC Nagpal, Advocate, for the petitioner.
Mr. BS Chahal, DAG, Punjab.
Mr. Deepak Sibal, Advocate,for
respondents No. 1 & 2.
Mr. Sameer Sachdeva, Advocate, for
respondent No. 3.
Ashutosh Mohunta, J (Oral).
Reply on behalf of respondent No.3 has been filed in Court today. The same is taken on record.
An application has been moved on behalf of the petitioner with the prayer that the writ petition be allowed to be withdrawn, at this stage.
CM is allowed and the writ petition is dismissed as withdrawn.
[Ashutosh Mohunta] Judge [Rajan Gupta] Judge December 3, 2008 `ask'