Punjab-Haryana High Court
Union Of India And Others vs No. 14472541F Ex. Havildar Dharambir on 24 May, 2012
Bench: Satish Kumar Mittal, T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
L.P.A. No. 753 of 2012 ( O&M )
DATE OF DECISION : 24.05.2012
Union of India and others
.... APPELLANTS
Versus
No. 14472541F Ex. Havildar Dharambir
..... RESPONDENT
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE T.P.S. MANN
Present: Mr. Indresh Goel, Advocate,
for the appellants.
***
SATISH KUMAR MITTAL, J. ( Oral ) This Letters Patent Appeal has been directed against the order dated 23.9.2009, passed by the learned Single Judge, whereby the writ petition (Civil Writ Petition No. 14813 of 2009) filed by the respondent was disposed of in terms of the Division Bench judgment of this Court in CWP No. 67 of 2007, decided on 12.2.2008.
Though before the learned Single Judge, it was not disputed by the appellants that the case of the respondent is squarely covered by the aforesaid judgment, but in the instant appeal, it has been stated that the said decision is not correct and learned counsel submits that in the similarly situated cases, the department has filed review application. LPA No. 753 of 2012 ( O&M ) -2-
In view of the above, we permit the appellants to withdraw this appeal with liberty to file review application before the learned Single Judge.
Ordered accordingly.
( SATISH KUMAR MITTAL )
JUDGE
May 24, 2012 ( T.P.S. MANN )
ndj JUDGE