PUNJAB STATE SPORTS COUNCIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Perused the petition.

(2.) Rule, returnable for forthwith.

(3.) Mr. Jetly appearing for the Respondents waives service. He raised a preliminary objection to the maintainability of the petition and brought to our notice order of the High Court of Punjab and Haryana dated 18-2-2008 where-under the appeal filed by the Petitioner was allowed to be withdrawn with liberty to file the same before the appropriate Court.