Punjab-Haryana High Court
Kamal Gupta & Another vs Dr. Rupinder Singh on 8 September, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
Crl. Misc. No. M-27439 of 2011 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
Crl. Misc. No. M-27439 of 2011 (O&M)
Date of decision: 8.9.2011
Kamal Gupta & another ...Petitioners
Versus
Dr. Rupinder Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. K.K. Mittal, Advocate for the petitioners. Rajan Gupta, J (oral).
After arguing at some length, learned counsel for the petitioners submits that he be allowed to withdraw the present petition with liberty to avail of alternative remedy, if any, available to him under the law. He, however, submits that delay in pursuing the remedy before this court may be taken into consideration.
Dismissed as withdrawn with liberty as aforesaid. In case any appeal/revision is preferred by the petitioners along with the application for condonation of delay, the concerned court may take into consideration the time spent in pursuing the remedy before this court for the purpose of considering condonation of delay.
(RAJAN GUPTA) JUDGE 8.9.2011 'rajpal'