Punjab-Haryana High Court
Malout Educational Society vs Union Of India & Ors on 20 August, 2015
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
SAILESH RANJAN
2015.08.20 18:34
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.15854 of 2015
Decided on : 20.08.2015
Malout Educational Society
... Petitioner
Versus
Union of India & others
... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present : Mr.Munish Gulati, Advocate, for the petitioner.
G.S. Sandhawalia , J. (Oral)
Counsel for the petitioner submits that formal letter of intent was never issued and only a decision has been taken to issue the letter of intent on 21.05.2015. He submits that cause of action would be on the issuance of letter of intent. Accordingly, he prays for liberty to withdraw the present writ petition, with liberty to file fresh writ petition, with the same cause of action, on the issuance of the letter of intent.
Ordered accordingly.
(G.S. SANDHAWALIA)
AUGUST 20, 2015 JUDGE
sailesh