Punjab-Haryana High Court
M/S M2K Infrastructure Pvt. Ltd vs Permanent Lok Adalat (Public Utility ... on 22 September, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.M. No.13185 of 2011 and
C.W.P. No.7795 of 2011 (O&M)
Date of Decision.22.09.2011
M/s M2K Infrastructure Pvt. Ltd., E-13/29, Harsh Bhawan, Cannought
Place. New Delhi-110 001
.....Petitioner
Versus
Permanent Lok Adalat (Public Utility Services), Gurgaon through its
Presiding Officer and another
.....Respondents
Present: Mr. Hari Om Attri, Advocate
for the petitioner.
Mr. Deepak Jindal, DAG, Haryana.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner seeks for permission to withdraw the writ petition through the application.
2. The writ petition is dismissed as withdrawn.
(K. KANNAN) JUDGE September 22, 2011 Pankaj*