Punjab-Haryana High Court
M/S Dada Ramsarup Filling Station vs Union Of India And Ors on 13 August, 2015
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.11862 of 2015
Date of decision:13.08.2015
M/s Dada Ramsarup Filling Station ... Petitioner
v..
Union of India & others ... Respondents
CORAM: HON'BLE MR. S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Manjeet Singh, Advocate for the petitioner.
Mr. Ashish Kapoor, Advocate for respondents No.2 to 4.
...
S.J. VAZIFDAR, A.C.J. (ORAL)
It is stated on behalf of the petitioner that he desires to approach the respondents in respect of his grievance. He therefore seeks liberty to withdraw the writ petition.
Petition is allowed to be withdrawn.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (TEJINDER SINGH DHINDSA) JUDGE 13.08.2015 harjeet HARJEET KAUR 2015.08.14 01:00 I attest to the accuracy and authenticity of this document