Punjab-Haryana High Court
Iipm vs State Of Punjab And Ors on 26 August, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.14177 of 2016
Date of Decision : 26.8.2016
IIPM ......Petitioner
Vs.
State of Punjab and others ......Respondents
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. Raveesh Sheokand, Advocate for the petitioner.
...
RAMESHWAR SINGH MALIK, J Learned counsel for the petitioner, at the very outset, fairly states that so far as the merits of the case are concerned, he has no case. However, he submits that the learned Permanent Lok Adalat was not having the jurisdiction to pass the impugned order.
Learned counsel for the petitioner seeks permission of the court to withdraw the present writ petition, with liberty to the petitioner to move the learned Permanent Lok Adalat, by way of an appropriate application, at the first instance.
Permission is granted.
Dismissed as withdrawn, with liberty as prayed for.
26.8.2016 (RAMESHWAR SINGH MALIK) GS JUDGE
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