Punjab-Haryana High Court
Tecpro Engineers Private Limited vs Haryana Power Generation Corp. Ltd on 27 September, 2011
Author: Hemant Gupta
Bench: Hemant Gupta, Jaswant Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 18192 of 2011
Date of Decision: 27.9.2011
Tecpro Engineers Private Limited ....petitioner
Vs.
Haryana Power generation Corp. Ltd
and another ....respondents
CORAM: - HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE JASWANT SINGH.
Present: - M/s Randeep S Rai and Anil Sapra, Sr. Advocate
with M/s Akshay Bhan and Saif Mahmood,
Advocate for the petitioner.
HEMANT GUPTA, J.
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to avail the alternative remedy as may be available to the petitioner under the Arbitration and Conciliation Act, 1996.
Dismissed as withdrawn with liberty aforesaid.
(HEMANT GUPTA)
JUDGE
27.9.2011 (JASWANT SINGH)
preeti JUDGE