Punjab-Haryana High Court
M/S. Raja Fat And Feed Pvt. Ltd. & Another vs State Of Haryana & Another on 23 January, 2014
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRL. MISC. No.M-28371 OF 2013
DATE OF DECISION : 23rd JANUARY, 2014
M/s. Raja Fat and Feed Pvt. Ltd. & another
.... Petitioners
Versus
State of Haryana & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE SURINDER GUPTA
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Present : Mr. M. S. Virdi, Advocate for the petitioners.
Mr. Gurvinder Singh Sandhu, AAG, Haryana.
****
SURINDER GUPTA, J. (ORAL)
Learned counsel for the petitioners has submitted that as per instructions received by him, the petitioner has since been discharged. The petition, as such, has become infructuous. Counsel for the petitioners seeks permission to withdraw the petition, with liberty to raise all the legal pleas available to the petitioners, if any action is taken in the matter on the order of the Court or petition of any other party.
Dismissed as withdrawn, with liberty as aforesaid.
23rd JANUARY, 2014 (SURINDER GUPTA)
GUPTA)
'raj'
JUDGE
Raj Kumar
2014.01.27 14:45
I attest to the accuracy and
integrity of this document
Chandigarh