Punjab-Haryana High Court
Nirmal Singh vs Pspcl And Anr on 19 September, 2017
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
244
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.5410 of 2015
Date of Decision : 19.09.2017
NIRMAL SINGH
....PETITIONER
VERSUS
PUNJAB STATE POWER CORPORATION LIMITED AND
ANOTHER
....RESPONDENTS
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. Saravpreet S. Gurna, Advocate for the petitioner.
Mr. Mukul Aggarwal, Advocate for the respondents.
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RAMESHWAR SINGH MALIK, JUDGE (ORAL) Learned counsel for the respondents, at the very outset, rightly pointed out that since the impugned order is appealable, the present civil revision petition under Article 227 of the Constitution of India would not be maintainable before this Court.
Faced with the above, learned counsel for the petitioner seeks permission of the Court to withdraw the present revision petition, with liberty to the petitioner to avail his remedy of appeal at the first instance.
Permission is granted.
Dismissed as withdrawn with liberty aforesaid.
( RAMESHWAR SINGH MALIK ) JUDGE September 19, 2017 rajneesh Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 23-09-2017 19:32:55 :::