Punjab-Haryana High Court
Pardeep Deswal vs Union Of India And Another on 10 August, 2020
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
103
(PROCEEDINGS THROUGH V.C.)
CIVIL WRIT PETITION NO.11588 OF 2020
DATE OF DECISION: AUGUST 10, 2020
Pardeep Deswal
.....Petitioner
VERSUS
Union of India and another
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Nahush Jain, Advocate,
for the petitioner.
Mr. Asim Aggarwal, Advocate,
Standing counsel for UOI-respondent No.1.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Learned counsel for the petitioner, after arguing for sometime, prays for withdrawal of the writ petition with liberty to the petitioner to approach the appropriate Court, which has the jurisdiction to deal with the matter.
Dismissed as withdrawn with liberty aforesaid.
August 10, 2020 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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