Punjab-Haryana High Court
Shiv Shakti Rice Mills vs The State Of Haryana And Another on 27 January, 2009
Bench: T.S.Thakur, Hemant Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 4842 of 2007
Date of Decision: 27.01.2009
Shiv Shakti Rice Mills ..Petitioner
versus
The State of Haryana and another ..Respondents
CORAM: HON'BLE MR. JUSTICE T.S.THAKUR,CHIEF JUSTICE
HON'BLE MR. JUSTICE HEMANT GUPTA
Present : Mr. K.L.Goyal, Advocate and
Mr. Sandeep Goyal, Advocate for the petitioner
Mr. Rameshwar Malik, Addl. A.G. Haryana
for the respondents
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T.S.Thakur, C.J. (Oral)
Learned counsel for the petitioner submits that he has instructions to withdraw this petition with liberty to file an appeal before the appropriate Appellate Authority against the order impugned in the petition. In the circumstances, therefore, we dismiss the writ petition as withdrawn with liberty prayed for. We make it clear that in case the petitioner prefers any such appeal and seeks condonation of delay in filing of the same, the Appellate Authority shall consider the request for condonation sympathetically keeping in view the fact that the petitioner was engaged in pursuing a remedy before this Court in the present proceedings. No costs.
(T.S.THAKUR) CHIEF JUSTICE (HEMANT GUPTA) JUDGE 27.01.2009 'ravinder'