Citation : 2023 Latest Caselaw 22451 P&H
Judgement Date : 20 December, 2023
Neutral Citation No:=2023:PHHC:163766-DB
2023:PHHC:163766-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
( Sr. No.126 ) LPA No.2059 of 2023 (O&M)
Date of decision : 20.12.2023
National Highway Authority of India ...Appellant
Vs.
Kanwal Singh through LRs and others ...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present: Mr. Raghujeet Singh Madan, Advocate for the appellant.
Mr. Sarvesh Malik, Advocate for respondent Nos.1 and 2.
Ms. Tanisha Peshawaria, DAG, Haryana for respondent Nos.3 to 6.
***
DEEPAK SIBAL, J. (Oral)
(1) Learned counsel appearing for the appellant submits that more than one
issue argued before the learned Single Judge has not been even referred to by the
learned Single Judge in the impugned judgment and therefore, he be permitted to
withdraw the present appeal to seek review of the impugned judgment.
(2) Dismissed as withdrawn with liberty as prayed for.
(3) It is clarified that in case the review application, the liberty for which
has been sought and got through the instant order, is filed and is rejected by the
learned Single Judge, it shall not preclude the appellant to challenge the impugned
judgment and such rejection, in accordance with law.
(DEEPAK SIBAL) JUDGE
(DEEPAK MANCHANDA) JUDGE 20.12.2023 vanita Whether speaking/reasoned : Yes No Whether Reportable : Yes No Neutral Citation No:=2023:PHHC:163766-DB
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