Punjab-Haryana High Court
Vimal Dev Ashram vs State Of Haryana And Others on 24 August, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 19712 of 2010
Date of decision: 24.8.2012
Vimal Dev Ashram
..... Petitioner
Versus
State of Haryana and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR.JUSTICE R.P. NAGRATH
PRESENT: Mr. Shailendra Singh, Mr. SK Verma and
Mr. Sanjiv Bansal, Advocates for the petitioner.
Mr. RD Sharma, DAG, Haryana.
Mr. Aman Chaudhary, Advocate for respondent No. 5.
SURYA KANT, J. (ORAL)
In compliance of our order dated 13.7.2012, learned counsel for respondent No. 5 has placed on record list of the Pujaries/Assistant Pujaries, engaged to perform rituals, along with their qualifications. The same is taken on record.
Learned counsel for the petitioner seeks and is permitted to withdraw the instant writ petition with liberty to file a fresh petition on the same cause of action or by taking additional pleas.
( SURYA KANT )
JUDGE
August 24, 2012 ( R.P. NAGRATH )
rishu JUDGE