RAM DEVI Vs. HARYANA URBAN DEVELOPMENT AUTHORITY
LAWS(P&H)-2006-7-83
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 04,2006

RAM DEVI Appellant
VERSUS
HARYANA URBAN DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

Viney Mittal, J. - (1.) THE learned counsel appearing for the petitioner states that on account of some technical defects, the present writ petition be dismissed as withdrawn with a liberty to the petitioner to file a fresh petition on the same cause of action. Dismissed as withdrawn with liberty, as aforesaid.;


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