Punjab-Haryana High Court
Tarlochan Singh vs Commissioner, Patiala Divn. And Etc on 26 August, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
In the High Court of Punjab and Haryana at Chandigarh
CM-10846-CWP of 2015 in/and
CWP No. 16986 of 2006
Date of Decision: August 26, 2015
Tarlochan Singh ... Petitioner
Versus
Commissioner, Patiala Division, Patiala and others ... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. I.P.S. Doabia, Advocate,
for the petitioner.
Paramjeet Singh, J. (Oral)
Learned counsel for the petitioner has filed CM-10846-CWP- 2015 for withdrawing the main petition.
Learned counsel for the petitioner submits that main case i.e. CWP No. 16986 of 2006 is admitted vide order dated 25.07.2008. Learned counsel further submits that petitioner does not want to pursue the instant proceedings, so, main petition i.e. CWP No. 16986 of 2006 may be dismissed as withdrawn.
For the reasons recorded in CM-10846-CWP-2015, same is allowed. Main petition i.e. CWP No. 16986 of 2006 is dismissed as withdrawn.
August 26, 2015 [Paramjeet Singh]
vkd Judge
VIRENDER KUMAR
2015.08.26 15:42
I attest to the accuracy and
authenticity of this document