Punjab-Haryana High Court
Inderjeet Singh vs Punjabi University on 13 July, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
Sr. No.246
CWP No.91 of 2015
Date of decision:13/07/2015
Inderjeet Singh
...Petitioner
Versus
Punjabi University, Patiala ... Respondent
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Mohit Jaggi, Advocate for the petitioner.
Mr. Ajaivir Singh, Advocate for respondent.
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest?
DEEPAK SIBAL, J. (Oral)
In view of the serious dispute of facts with regard to the period of service that the petitioner says that he had undertaken in National Institute of Pharmaceutical Education and Research (NIPER), Mohali, learned counsel for the petitioner seeks withdrawal of the present writ petition to pursue his remedy before the civil Court.
Dismissed as withdrawn with liberty as prayed for.
(DEEPAK SIBAL) JUDGE July 13, 2015 Ali ASGAR ALI 2015.07.16 11:16 I attest to the accuracy and integrity of this document