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Gsl Associates Pvt. Ltd v. State Of Haryana And Another

Gsl Associates Pvt. Ltd v. State Of Haryana And Another

(High Court Of Punjab And Haryana)

CWP-19439-2021 | 24-09-2021

RAVI SHANKER JHA, C.J.

1. Learned counsel for the petitioner prays for and is permitted to withdraw the petition.

2. Dismissed as withdrawn.

Advocate List

  • Mr. Manish Jain, Advocate, for the petitioner.

  •  

  • Mr. Deepak Balyan, Addl. AG, Haryana.

Bench
  • HON'BLE MR.CHIEF JUSTICERAVI SHANKER JHA
  • HON'BLE MR. JUSTICE ARUN PALLI
Eq Citations
  • LQ
Head Note

Constitution of India — Arts. 32 and 226 — Writ petition — Dismissed as withdrawn