Vikas Badesra vs State Of Haryana And Others
2023 Latest Caselaw 11414 P&H

                                                                                 2023:PHHC:097444

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                     ARB-315-2023 (O&M)
                                                                     Date of Decision:-31.07.2023


                 Vikas Badesra                                                   ... Petitioner

                                                      Versus



                 State of Haryana and others                                    ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Gaurav Arora, Advocate, for the petitioner.

                                                      *****

GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned counsel for the petitioner

submits that he may be permitted to withdraw the instant petition with liberty

to serve a formal notice under Section 21 of the Arbitration Act upon the

respondents and thereafter take other necessary steps in accordance with law.

In view of the aforesaid request, the present petition is dismissed

as withdrawn with liberty aforesaid.

                 31.07.2023                                     ( GURVINDER SINGH GILL )
                 mohan                                                   JUDGE


                                  Whether speaking /reasoned       Yes / No
                                  Whether Reportable               Yes / No




MOHAN SINGH
2023.07.31 17:19
I attest to the accuracy and
authenticity of this
order/judgment