Punjab-Haryana High Court
Mrs. Rita Tandon vs State Of Haryana And Others on 19 August, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CIVIL WRIT PETITION NO.15877 of 2014
DATE OF DECISION: AUGUST 19, 2014
Mrs. Rita Tandon
.....Petitioner
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Ranjivan Singh, Advocate
for the petitioner.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioner prays for withdrawal of the writ petition with liberty to file fresh one on the same cause of action on the ground that the petition has not been properly drafted.
Dismissed as withdrawn with liberty aforesaid.
August 19, 2014 ( AUGUSTINE GEORGE MASIH )
Harish JUDGE
HARISH KUMAR
2014.08.20 11:14
I attest to the accuracy and
integrity of this document