Punjab-Haryana High Court
Ram Bhagat Sharma vs State Of Haryana And Others on 6 November, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.10613 of 2011 (O&M)
Date of Decision: November 06, 2012
Ram Bhagat Sharma ... Petitioner
Versus
State of Haryana and others .... Respondents
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Sandeep Thakan, Advocate for the petitioner.
Mr. Harish Rathee, Sr. DAG, Haryana for the respondents.
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AUGUSTINE GEORGE MASIH, J. (Oral)
Counsel for the petitioner prays for withdrawal of the writ petition with liberty to file a fresh writ petition on the same cause of action and on the same grounds, challenging the orders/letters dated 09.04.2010 and 01.12.2011 (Annexures R-2 and R-3) attached with the written statement.
Dismissed as withdrawn with the liberty aforesaid.
(AUGUSTINE GEORGE MASIH)
November 06, 2012 JUDGE
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