Punjab-Haryana High Court
Rakesh Kumar Goyal vs Directorate Of Revenue Intelligence on 1 October, 2014
In the High Court for the States of Punjab and Haryana at
Chandigarh
CRM-M-34227-2014
Date of decision: 1.10.2014
Rakesh Kumar Goyal ..Petitioner
Versus
Directorate of Revenue Intelligence ..Respondent
Coram: Hon'ble Mr. Justice Mahavir S. Chauhan
Present: Mr. Manuj Nagrath, Advocate
for the petitioner.
******
Mahavir S.Chauhan, J.(Oral)
As prayed dismissed as withdrawn with liberty to the petitioner to avail of remedy of revision before the Court of Session.
If a revision petition is filed within15 days from today, the same shall be heard and disposed of on merits.
October 1,2014 (MAHAVIR S.CHAUHAN)
nk JUDGE
NIRMAL KANT
2014.10.06 13:53
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