Rajinder Singh vs Punjab State Civil Supplies ...
2024 Latest Caselaw 10061 P&H

Citation : 2024 Latest Caselaw 10061 P&H
Judgement Date : 9 May, 2024

Punjab-Haryana High Court

Rajinder Singh vs Punjab State Civil Supplies ... on 9 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        109                                            CM-7431-CII-2024 in/and
                                                                       CR No.7080 of 2018
                                                                       Date of Decision : 09.05.2024


                        Rajinder Singh                                                     ....Petitioner

                                                           VERSUS

                        Punjab State Civil Supplies Corporation Ltd. Sangrur
                        through its District Manager and Others                         ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Animesh Sharma, Advocate for the petitioner.
                                     Ms. Devyani Sharma, Advocate for

                                     Mr. Anil Sharma, Advocate for respondent Nos.1 and 2.

                                     None for respondent Nos.4(i), 6 and 8(i).


                        ALKA SARIN, J. (Oral)

CM-7431-CII-2024

1. The present application has been filed for withdrawal of the

main petition (CR-7080-2018).

2. Learned counsel appearing on behalf of respondent Nos.1 and 2

states that she has no objection if the present application is allowed.

3. For the reasons stated in the application the same is allowed as

prayed for. CM stands disposed off.

4. Learned counsel for the petitioner seeks permission to withdraw

the present revision petition.

integrity of this order/judgment

5 Learned counsel for respondent Nos.1 and 2 states that she has

no objection.