Punjab-Haryana High Court
Nitu & Ors vs Suresh & Ors on 3 May, 2018
Author: Arun Palli
Bench: Arun Palli
COCP-239-2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-239-2016
Date of Decision: May 03, 2018
Dr. Nitu and others
...Petitioners
Versus
D. Suresh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Vivek Salathia, Advocate,
for the petitioners.
Mr. Vinod S. Bhardwaj, Advocate,
for the respondents.
ARUN PALLI, J. (ORAL)
Learned counsel for the petitioners submits, that as the petitioners have since secured employment in another university, they do not wish to pursue the matter any further, and, therefore, they be permitted to withdraw the same.
Dismissed as withdrawn.
Rule discharged.
(ARUN PALLI) JUDGE May 03, 2018 Pkapoor Whether Speaking/Reasoned: YES / NO Whether Reportable: YES / NO 1 of 1 ::: Downloaded on - 13-05-2018 07:35:04 :::