Rajinder Singh vs Union Of India And Ors
2021 Latest Caselaw 4237 P&H

  118 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                                 CWP-24861-2021 (O&M)
                                                 Date of decision: 07.12.2021
Rajinder Singh
                                                  ....Petitioner

               Versus

Union of India and others
                                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Rajesh Punj, Advocate for the petitioner

ANIL KSHETARPAL, J (Oral)

Learned counsel representing the petitioner, after arguing

for some time, prays for permission to withdraw the present petition with

liberty to file an execution petition before the Civil Court in order to

implement the judgment passed by the Additional District Judge,

Barnala, while deciding the civil dispute under Section 3H(4) of the

National Highways Act, 1956.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

07.12.2021                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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