Punjab-Haryana High Court
Angrej Singh vs Punjab State Warehousing Corpn on 8 July, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
112 CWP-12872-2014
Date of decision: 8.7.2014
ANGREJ SINGH ......Petitioner
Versus
PUNJAB STATE WAREHOUSING CORPN.
.......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.J.P.Rana, Advocate for
the petitioner.
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SABINA, J.
Learned counsel for the petitioner has submitted that he may be permitted to withdraw this petition to enable the petitioner to avail the remedy of statutory appeal against the impugned order.
Dismissed as withdrawn.
(SABINA) JUDGE July 08, 2014 anita Devi Anita 2014.07.08 15:25 I am approving this document Chandigarh