Punjab-Haryana High Court
Be Office Automation Products (P) Ltd vs Union Of India And Others on 28 September, 2017
Bench: Ajay Kumar Mittal, Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-22308-2017
Date of decision : 28.09.2017
BE Office Automation Products (P) Ltd.
... Petitioner(s)
Versus
Union of India and others
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AMIT RAWAL
Present: Mr. Deepak Gupta, Advocate
for the petitioner.
****
AJAY KUMAR MITTAL, J. (ORAL)
The petitioner has approached this Court under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus, directing respondent No.3 to fix the matter for hearing and decide the Appeal (Annexure P-2) of the petitioner.
2. After arguing for sometime, learned counsel for the petitioner submitted that he may be allowed to withdraw the present writ petition with liberty to the petitioner to approach the Appellate Authority.
3. Dismissed as withdrawn. However, it shall be open to the petitioner to take recourse to the remedies as may be available to it, in accordance with law.
( AJAY KUMAR MITTAL ) JUDGE ( AMIT RAWAL) 28.09.2017 JUDGE Yogesh Sharma Whether speaking/reasoned Yes/ No Whether Reportable Yes/ No 1 of 1 ::: Downloaded on - 30-09-2017 08:51:08 :::