NATIONAL AGRICULTURAL CO-OPERATIVE MARKETING FEDERATION INDIA LIMITED THROUGH ITS GENERAL MANAGER Vs. UNION TERRITORY OF CHANDIGARH THROUGH GOVERNMENT FOOD INSPECTOR SH BALBIR SINGH
Decided On January 22, 2003
NATIONAL AGRICULTURAL CO-OPERATIVE MARKETING FEDERATION INDIA LIMITED THROUGH ITS GENERAL MANAGER Appellant
V/S
UNION TERRITORY OF CHANDIGARH THROUGH GOVERNMENT FOOD INSPECTOR SH BALBIR SINGH Respondents
JUDGEMENT
(1.) Dismissed as withdrawn without prejudice to the petitioner contesting the matter in the trial court in accordance with in law.