Punjab-Haryana High Court
Municipal Corporation Ludhiana And ... vs Satya Pal And Others on 24 February, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Revision No. 1371 of 2014
Date of decision: - 24.02.2014
Municipal Corporation Ludhiana and another
...Petitioners
Versus
Satya Pal and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Harsh Aggarwal, Advocate
for the petitioners.
****
Mehinder Singh Sullar, J. (Oral)
After arguing the matter for some time, when this Court was not inclined to entertain this petition against the impugned order, in exercise of superintendence jurisdiction under Article 227 of the Constitution of India, then learned counsel for the petitioners intends to withdraw the instant petition.
Dismissed as withdrawn, as prayed for.
February 24, 2014 (Mehinder Singh Sullar)
naresh.k Judge
Kumar Naresh
2014.03.11 16:16
I attest to the accuracy and
integrity of this document
Chandigarh