Punjab-Haryana High Court
Shri K.P. Khemka And Another vs Haryana State Industrial And ... on 18 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 25158 of 2012
Date of Decision : 18.07.2013
Shri K.P. Khemka and another
...Petitioners
Versus
Haryana State Industrial and Infrastructure Development
Corporation Ltd. and another
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Anand Chhibbar, Senior Advocate,
with Mr. Vaibhav Sahni, Advocate,
for the petitioners.
Mr. Kamal Sehgal, Advocate,
for respondent No. 1.
Mr. Kunal Sharma, Advocate,
for respondent No. 2.
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SANJAY KISHAN KAUL, C.J. (ORAL)
It is pointed out by learned counsel for the respondents that the petitioners have not even challenged the adjudication order. Learned counsel for the petitioners, thus, seeks to withdraw the petition with liberty to file the fresh one assailing the adjudication order and seeks continuation of interim protection for some time.
We, thus, dismiss the petition as withdrawn with liberty to the petitioners to file a fresh petition, inter alia, assailing the adjudication order. The interim protection granted on 18.12.2012 shall continue for a period of 15 days from today.
It is clarified at the request of learned counsel for the respondents that continuation of the interim order does not in any manner affect the assets of the borrower company.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 18.07.2013 Amodh