Punjab-Haryana High Court
Simaranjit Singh Bajwa vs State Of Punjab And Others on 21 January, 2015
Bench: Satish Kumar Mittal, Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 4750 of 2014 ( O&M )
DATE OF DECISION : 21.01.2015
Simranjit Singh Bajwa
.... PETITIONER
Versus
State of Punjab and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present : Mr. Mansur Ali and Mr. H.S. Deol, Advocates,
for the petitioner.
Mr. Gaurav Garg Dhuriwala, DAG, Punjab,
for respondents No.1 to 3.
Mr. Balwinder Singh, Advocate,
for respondent No.4.
***
SATISH KUMAR MITTAL, J. ( Oral ) Learned counsel for the petitioner prays that the petitioner may be permitted to withdraw this petition with liberty to avail other remedy in accordance with law, if available.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
January 21, 2015 ( DEEPAK SIBAL )
ndj JUDGE
DASS NAROTAM
2015.01.27 14:33
I attest to the accuracy and
authenticity of this document