Punjab-Haryana High Court
Mangat Rai And Ors vs Union Of India And Others on 15 January, 2015
Bench: Satish Kumar Mittal, Lisa Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 687 of 2015
DATE OF DECISION : 15.01.2015
Mangat Rai and others
.... PETITIONERS
Versus
Union of India and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MRS. JUSTICE LISA GILL
Present : Mr. Arun Bansal, Advocate,
for the petitioners.
***
SATISH KUMAR MITTAL, J. ( Oral ) Learned counsel prays that the petitioners may be permitted to withdraw this petition with liberty to move an application before the appropriate authority seeking correction of the voter lists of Municipal Council, Maur.
Dismissed as withdrawn with the aforesaid liberty. If any such application is moved, we hope that the appropriate authority will consider and decide the same in accordance with law.
( SATISH KUMAR MITTAL )
JUDGE
January 15, 2015 ( LISA GILL )
ndj JUDGE
DASS NAROTAM
2015.01.15 16:20
I attest to the accuracy and
authenticity of this document