Punjab-Haryana High Court
Gurpal Singh vs Pswc & Anr on 9 February, 2016
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 951 of 2016 (O & M)
Date of decision: 09.02.2016
Gurpal Singh ....Petitioner(s)
Versus
Punjab State Warehousing Corporation and another ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr. J.P. Rana, Advocate,
for the applicant-petitioner.
G.S.SANDHAWALIA, J. (Oral)
C.M. No. 1616 of 2016 Application for placing on record affidavit as Annexure P-8 is allowed, subject to all just exceptions.
The same is taken on record.
CWP No. 951 of 2016 After arguing for some time, counsel does not press the present writ petition and prays for withdrawal of the same with liberty to avail his alternative remedy in accordance with law since admittedly disputed question of fact is arising as to whether affidavit was given voluntarily or under any duress.
Ordered accordingly.
09.02.2016 (G.S. SANDHAWALIA)
shivani JUDGE
SHIVANI GUPTA
2016.02.09 14:27
I attest to the accuracy and
integrity of this document
Chandigarh