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Punjab-Haryana High Court

M/S Ramditta Mal Surinder Kumar vs The State Of Haryana And Others on 1 November, 2011

Bench: Satish Kumar Mittal, Paramjeet Singh

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH.

                                                 C.W.P. No. 20132 of 2011
                                        DATE OF DECISION : 01.11.2011

M/s Ramditta Mal Surinder Kumar
                                                           .... PETITIONER

                                  Versus

The State of Haryana and others

                                                       ..... RESPONDENTS

CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
            HON'BLE MR. JUSTICE PARAMJEET SINGH


Present:    Mr. Jagdish Manchanda, Advocate,
            for the petitioner.

                        ***

SATISH KUMAR MITTAL , J. ( Oral ) Learned counsel for the petitioner states that the petitioner may be permitted to withdraw this petition with liberty to file fresh one, by annexing the order passed by the SDO (C) -cum- Administrator, Market Committee, Pipli, in terms of the remand order dated 19.12.2000 (Annexure P-2), passed by the Chief Administrator, Haryana State Agricultural Marketing Board, Panchkula.

Dismissed as withdrawn with the aforesaid liberty.

                                           ( SATISH KUMAR MITTAL )
                                                    JUDGE



November 01, 2011                            ( PARAMJEET SINGH )
ndj                                                JUDGE