Punjab-Haryana High Court
M/S Awla Rice Mills vs The Punjab State Warehousing ... on 7 July, 2009
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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FAO No. 4415 of 2008 (O&M)
Date of decision: July 07, 2009
M/s Awla Rice Mills ........ Appellant
Versus
The Punjab State Warehousing Corporation (PSWC) & others .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. Mrigank Sharma, Advocate
for the appellant
Mr. Manpreet Singh, Advocate for
Mr. Gurminder Singh, Advocate
for respondents No. 1 and 2
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Nirmaljit Kaur, J.
Learned counsel for the appellant states that earlier FAO as mentioned in para 4 of Civil Misc. No. 23948 CII of 2008, has since been traced out by the Registry. Accordingly, he wishes to withdraw the present appeal, arising out of the same Award with liberty to file an application, seeking condonation of delay in the FAO since traced out.
In view of the above, the present appeal is allowed to be withdrawn with liberty, as prayed for.
Disposed off.
(Nirmaljit Kaur) Judge July 07, 2009 mohan