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Judgment
20 paragraphs · 244 wordsJasbir Singh, J.—After arguing for sometime, when confronted with a fact that the civil suit is already pending before the Court below, Counsel of the petitioners wishes to withdraw this writ petition with liberty to avail remedy before the Civil Court or before any other competent authority.
Liberty granted.
Dismissed as withdrawn.
CWP No. 14300 of 2010
Notice of motion for 13.10.2010.
Put up for hearing along with CWP No. 12376 of 2010.
Interim directions in the same terms as in that case.
CWP No. 13149 of 2010
Notice of motion for 14.9.2010.
Put up for hearing along with CWP No. 7567 of 2010.
Interim directions in the same terms as in that case.
CWP No. 13150 of 2010
Notice of motion for 14.9.2010.
FAO No. 4718 of 2010(O and M)
Notice of motion regarding condonation of delay and also in the main appeal for 9.11.2010.
On deposit of Rs. 10,000/ - to be paid to the respondent, with the Registry of this Court within fifteen days, notice be issued.
Registry is directed to requisition the record of the trial Court before the next date of hearing.
CM Nos. 10482 and 10739 of 2010 in CWP No. 11614 of 2009
No case is made out to grant prayer made in these applications as CWP No. 11614 of 2009 is already fixed on the regular board of this Bench.
Disposed of.