Bhim Singh vs Managing Director Federal Mogul ...
2024 Latest Caselaw 6920 P&H

Punjab-Haryana High Court

Bhim Singh vs Managing Director Federal Mogul ... on 2 April, 2024

                                                                                       2024:PHHC:044095

                            110

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                                                                      CWP-7187-2024
                                                                      DECIDED ON: 02.04.2024


                            BHIM SINGH                                           .....PETITIONER
                                                             VERSUS

                            MANAGING DIRECTOR FEDERAL MOGUL GOETEZE INDIA
                            LTD. AND ORS                  .....RESPONDENTS

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:     Mr. Fariad Singh Virk, Advocate
                                         for the petitioner.

                                         Mr. Brijesh, Assistant Advocate General, Punjab.

                            SANJAY VASHISTH, J (ORAL)

1. Counsel for the petitioner seeks withdrawal of the present

writ petition to enable him to take other recourse as per law.

2. Accordingly, present writ petition stands dismissed as

withdrawn, with the liberty as sought and recorded here above.

                                                                          (SANJAY VASHISTH)
                            02.04.2024                                          JUDGE
                            Lavisha

                            Whether speaking/reasoned        Yes/No
                            Whether reportable               Yes/No

authenticity of this order/judgment