Citation : 2023 Latest Caselaw 16642 P&H
Judgement Date : 22 September, 2023
2023:PHHC:125283
In the High Court for the States of Punjab and Haryana
At Chandigarh
ARB-90-2023 (O&M)
Date of Decision:-22.9.2023
The Tankan Wali Cooperative Labour & Construction Society Limited
... Petitioner
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Rajesh Kumar Girdhar, Advocate for the petitioner.
Mr. Aman Dhir, DAG, Punjab.
*****
GURVINDER SINGH GILL, J. (Oral)
CM-15975-CII-2023
By way of filing the instant application, the applicant/petitioner
seeks permission to withdraw the main case i.e. ARB-90-2023, which is
stated to be fixed for today.
Learned counsel representing the applicant/petitioner submits
that during pendency of the present petition, the parties have amicably
resolved their dispute and that he may be permitted to withdraw the present
petition.
In view of the specific prayer made by the applicant/petitioner
for withdrawal of the main petition and in view of the reasons mentioned in
MOHAN SINGH 2023.09.22 15:46 I attest to the accuracy and authenticity of this order/judgment ARB-90-2023 (O&M) (2) 2023:PHHC:125283
the application, the same is allowed as prayed for and the main petition i.e.
ARB-90-2023 itself is hereby dismissed as withdrawn.
22.9.2023 ( Gurvinder Singh Gill )
pankaj Judge
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
MOHAN SINGH
2023.09.22 15:46
I attest to the accuracy and
authenticity of this
order/judgment
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