Punjab-Haryana High Court
Pardeep Singh vs Surjit Singh & Another on 26 February, 2019
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-11900-2017 (O&M)
Date of Decision: 26.02.2019
Pardeep Singh
.. Petitioner
Vs.
Surjit Singh and another
..Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. G.S. Sandhu, Advocate for the petitioner.
Mr. Manish K. Singla, Advocate
for respondent No.1.
Ms. Monika Jalota, DAG, Punjab.
...
Inderjit Singh, J. (Oral)
Learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition with liberty to file a fresh application after producing the spy pen camera etc. Dismissed as withdrawn with liberty aforesaid. Record of the lower Court be sent back immediately.
(INDERJIT SINGH)
26.02.2019 JUDGE
Jasmine Kaur
Whether speaking/reasoned No
Whether reportable No
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