Punjab-Haryana High Court
Gian Chand vs The Financial Commissioner Department ... on 9 August, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 15799 of 2008
Date of decision : 09.08.2012
Gian Chand
.....Petitioner
VERSUS
The Financial Commissioner Department of Revenue Haryana and
others
....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Pankaj Nanhera, Advocate
for the petitioner.
Mr. Sunil Nehra, Sr. DAG, Haryana
for the State.
Mr. Ashish Aggarwal, Sr. Advocate with
Mr. Kartik Gupta, Advocate
for respondent No. 4
****
RANJIT SINGH, J.
Counsel for the petitioner says that inadvertently the petitioner challenged two separate orders giving separate cause of action in the present writ petition. He seeks permission to withdraw the present petition with liberty to file separate petition only for a cause which as on date survives.
Dismissed as withdrawn with liberty as prayed for.
August 09, 2012 ( RANJIT SINGH ) reena JUDGE