Punjab-Haryana High Court
Vivek Anand Ahuja And Ors vs The Estate Officer U T Chandigarh & Ors on 13 May, 2015
Bench: Satish Kumar Mittal, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 9444 of 2015
DATE OF DECISION : 13.05.2015
Vivek Anand Ahuja and others
.... PETITIONERS
Versus
The Estate Officer, U.T. Chandigarh and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present : Mr. Pawan Kumar, Advocate,
for the petitioners.
***
SATISH KUMAR MITTAL, J. ( Oral ) Learned counsel prays that the petitioners may be permitted to withdraw this petition with liberty to file suit for rendition of accounts against the respondents.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
May 13, 2015 ( HARINDER SINGH SIDHU )
ndj JUDGE
DASS NAROTAM
2015.05.13 12:43
I attest to the accuracy and
authenticity of this document