G.S.M. Technologies Private ... vs State Of Haryana And Others
2022 Latest Caselaw 15774 P&H

CWP-15828-2021(O&M)                                               1


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

107+243                                              CWP-15828-2021(O&M)

                                                 Date of decision:05.12.2022

G.S.M. Technologies Private Ltd.                              ...Petitioner

                                     Versus
State of Haryana and others                     ...Respondents

CORAM : HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
        HON'BLE MR. JUSTICE LALIT BATRA

Present:    Mr. Tushar Sharma, Advocate
            for the applicant-petitioner (in CM-19194-CWP-2022).

            Mr. Dharam Bir Bharga, Advocate
            for the applicants
            (in CM-11447-CWP-2022, CM-11462-CWP-2022 and
            CM-15333 to 15335-CWP of 2022).

            Mr. Ankur Mittal, Advocate and
            Mr. Jugam Arora, Advocate
            for respondents No. 2 and 3.


                  ***
HARINDER SINGH SIDHU, J.

CM-19194-CWP-2022

Present application has been filed seeking permission to

withdraw the main case i.e. CWP No. 15828 of 2021 on account of

subsequent developments.

The petitioner has filed the writ petition assailing the action

of the respondents of not providing (Primary Level infrastructure and

Secondary Level Infrastructure) around Plot No.4, HSIIDC Udyog Vihar,

Phase-VII, Sector-35 Gurugram, which was allotted to the petitioner in

June, 2008. It is stated that the petitioner has ceased to be the owner of

Plot No.4. The property has now been acquired by Dr. (Mrs.) Veena

1 of 3

Anand w/o Dr. Ravinder Kumar Anand in terms of judgment/decree dated

22.12.2021 passed by the learned Civil Judge (Jr. Division), Gurugram.

As the petitioner has no interest or concern with the said

property it would be for the new owner i.e. Dr. (Mrs.) Veena Anand to

pursue any legal proceedings with regard to the same.

In view thereof, the petitioner seeks permission to

unconditionally withdraw the main case.

For the reasons enumerated in the application, the same is

allowed.

CM-11462-CWP-2022

The present application has been filed under Order 22 Rule

10 CPC read with Section 151 CPC on behalf of the applicant-Mrs.Veena

Anand for substitution of the name of the applicant as petitioner in the

present writ petition.

It is stated that the property which is subject matter of the

writ petition has been assigned/ vested/transferred in favour of the

applicant-Mrs. Veena Anand vide judgment/decree dated 22.12.2021

passed by the learned Civil Judge (Jr. Division), Gurugram with all rights

and liabilities accruing therefrom.

As the main writ petition has been permitted to be

withdrawn, the present application is disposed of with the observation

that it would be open to the applicant-Dr. Veena Anand to institute a

fresh petition in respect of her grievances.

CWP-15828-2021(O&M)

In view of the order of even date passed in CM-19194-CWP-

2 of 3

2022, the present petition is disposed of as withdrawn.

Since the main petition is withdrawn all the pending

miscellaneous applications stand disposed of.

                                                (HARINDER SINGH SIDHU)
                                                       JUDGE


                                                   (LALIT BATRA)
05.12.2022                                            JUDGE
rashmi
             1.Whether reportable?                    Yes / No
             2.Whether reasoned / speaking?           Yes / No




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