Punjab-Haryana High Court
Om Parkash vs Permanent Lok Adalat on 29 August, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.6373 of 2013
Date of Decision : 29.8.2013
Om Parkash .....Petitioner
Vs.
Permanent Lok Adalat,Public Utility Services, Hisar and
another ....Respondents
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. P.K. Ganga, Advocate for the petitioner.
...
RAMESHWAR SINGH MALIK, J After arguing the case for some time, learned counsel for the petitioner submits that in view of the facts and circumstances of the case, he will not be in a position to substantiate his arguments, at this stage by way of instant writ petition. Thus, he rightly seeks the permission of the court to withdraw the present writ petition, with liberty to the petitioner to avail his other remedies, in accordance with law.
In view of the above statement made by learned counsel for the petitioner, the instant petition is ordered to be dismissed as withdrawn, with liberty as prayed for.
29 .8.2013 (RAMESHWAR SINGH MALIK) GS JUDGEA