Punjab-Haryana High Court
Union Of India Thr'H Commissioner Of Ce, ... vs M/S Rana Polycot Ltd, Lalru, Derabassi on 21 January, 2019
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal, Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CM No.10176 of 2010 in/and
CWP No.16353 of 2010
Date of decision :21.1.2019
Union of India
..... Petitioner
Versus
M/s Rana Polycot Ltd.
..... Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr.Sourabh Goel, Advocate for the applicant-
petitioner.
AJAY KUMAR MITTAL, J.
CM No.10176 of 2010
1. This is an application for listing the case at an early date.
2. After hearing learned counsel for the applicant- petitioner, the prayer made in the application is allowed. The writ petition is taken up for hearing today itself. Main case
1. Learned counsel for the petitioner submits that in view of communication No.VIII(LAW)/HQ/CHD.II/Legal/ 1 of 2 ::: Downloaded on - 11-02-2019 04:15:57 ::: CM No.10176 of 2010 in/and CWP No.16353 of 2010 -2- Litigation/36/15 dated 27.9.2018, he may be allowed to withdraw the writ petition. A copy of the communication produced by the learned counsel for the petitioner is taken on record.
2. Dismissed as withdrawn as prayed for.
(AJAY KUMAR MITTAL)
JUDGE
January 21, 2019 (MANJARI NEHRU KAUL)
KD JUDGE
Whether speaking / reasoned: Yes / No
Whether Reportable: Yes / No
2 of 2
::: Downloaded on - 11-02-2019 04:15:57 :::