Punjab-Haryana High Court
Mahender vs Pankaj Bhalla on 8 September, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
COCP No.2523 of 2017
Date of Decision: 08.09.2017
Mahender ....Petitioner
Versus
Pankaj Bhalla ....Respondent
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Sandeep Thakan, Advocate
for the petitioner.
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DAYA CHAUDHARY, J. (ORAL)
Admittedly, the representation filed by the petitioner is pending and the same has not been decided so far.
Learned counsel for the petitioner wishes to withdraw the present petition to pursue the representation.
In view of the above, the respondent is directed to take decision on the representation, which is still pending.
The petition is disposed of accordingly.
(DAYA CHAUDHARY)
08.09.2017 JUDGE
gurpreet
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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