Punjab-Haryana High Court
Rahul Dev Sharma And Others vs Union Of India And Others on 9 March, 2011
Bench: Jasbir Singh, Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.3331 of 2010(O&M)
Date of decision: 09.03.2011
Rahul Dev Sharma and others
.....Petitioners
versus
Union of India and others
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh
Hon'ble Mr.Justice Rakesh Kumar Garg
Present: Mr.Harminder Singh, Advocate for the petitioners
Ms.Palika Monga, DAG Haryana
Mr.Gitish Bhardwaj, Advocate for
Mr.Arun Walia, Advocate for HUDA
Jasbir Singh, J. (Oral)
C.M. No.3491 of 2011 in/ and CWP No.3331 of 2010 Notice of the application.
Ms.Palika Monga, DAG Haryana and Mr.Gitish Bhardwaj, Advocate appearing on behalf of Mr.Arun Walia, Advocate accept notice for the respondents.
This application has been filed with a prayer to withdraw CWP No.3331 of 2010, now pending for 21.4.2011. Counsel states that an award has been passed and the applicants-petitioners want to get an amount of compensation. In view of the above, counsel states that the writ petition be dismissed as withdrawn.
Civil Writ Petition No.3331 of 2010(O&M) 2
Counsel for the respondents have failed to raise any objection to the prayer made.
Accordingly we allow this application, which is accompanied by an affidavit, date in CWP No.3331 of 2010 is pre-poned from 21.4.2011 to today, taken up on board and is ordered to be dismissed as withdrawn as prayed for.
(Jasbir Singh)
Judge
09.03.2011 (Rakesh Kumar Garg)
gk Judge