Punjab-Haryana High Court
Vijay Rustagi Son Of Sh. Mange Lall ... vs Learned Civil Judge (Senior Division) on 27 July, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.13313 of 2011
Date of Decision.27.07.2011
Vijay Rustagi son of Sh. Mange Lall resident of H.No.218, Sector 5,
Gurgaon
.....Petitioner
Versus
Learned Civil Judge (Senior Division), Rewari .....Respondent
Present: Mr. N.S. Shekhawat, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner seeks for permission to withdraw the writ petition with liberty to challenge the impugned judgment in an appellate forum. The petitioner will have such a remedy if the law provides to him.
2. The writ petition is dismissed as withdrawn with liberty as aforesaid.
(K. KANNAN) JUDGE July 27, 2011 Pankaj*