Punjab-Haryana High Court
Kamdehenu Buildcon Private Limited And ... vs State Of Haryana And Ors on 25 May, 2016
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM No. 6076-CWP of 2016 in/and
CWP No. 2018 of 2015
Decided on : 25.05.2016
Kamdhenu Buildcon Private Limited and others
. . . Petitioners
Versus
State of Haryana and others
. . . Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE RAJ RAHUL GARG
PRESENT: Mr. Shubham Kaushik, Advocate for
Mr. Vinod S. Bhardwaj, Advocate
for the applicant-petitioners.
Ms. Palika Monga, DAG, Haryana.
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AJAY KUMAR MITTAL, J. (Oral)
CM No. 6076-CWP of 2016 This is an application filed under Section 151 of the CPC, seeking withdrawal of the writ petition.
It has been averred in the application that the petitioners have reconsidered the matter and decided to accept the compensation in lieu of their land under acquisition and therefore, the present writ petition be dismissed as withdrawn.
Notice of this application.
Ms. Palika Monga, DAG, Haryana, accepts notice on behalf of the non-applicant/respondents and pleads no objection to the withdrawal of the writ petition.
After hearing learned counsel for the parties and perusing the averments made in the application, which is supported by an affidavit of the 1 of 2 ::: Downloaded on - 28-05-2016 00:15:39 ::: CM No. 6076-CWP of 2016 in/and [2] CWP No. 2018 of 2015 authorized signatory of the applicant/petitioner-companies, the Civil Miscellaneous Application is hereby allowed and the applicant-petitioners are permitted to withdraw the writ petition. CWP No. 2018 of 2015
In view of the order of even date passed in CM No. 6076-CWP of 2016, the present writ petition stands dismissed as withdrawn.
(AJAY KUMAR MITTAL)
JUDGE
(RAJ RAHUL GARG)
May 25, 2016 JUDGE
J.Ram
2 of 2
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