HAZARI LAL Vs. FOOD CORPORATION OF INDIA
LAWS(P&H)-2006-3-343
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 23,2006

HAZARI LAL Appellant
VERSUS
FOOD CORPORATION OF INDIA Respondents

JUDGEMENT

D.K.Jain, C.J. - (1.) (Oral)
(2.) LEARNED Counsel for the petitioner seeks leave to withdraw the writ petition with liberty to the petitioners to avail of any other appropriate remedy as may be available to them in accordance with law. Accordingly, the writ petition is dismissed as withdrawn with liberty as prayed.;


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