Punjab-Haryana High Court
Fateh Jung Singh Bajwa vs Manjit Kaur on 22 May, 2013
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRL. MISC. No.M-17138 OF 2013
DATE OF DECISION : 22nd MAY, 2013
Fateh Jung Singh Bajwa
.... Petitioner
Versus
Manjit Kaur
.... Respondent
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : Mr. R. B.S. Chahal, Advocate for the petitioner.
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L. N. MITTAL, J. (ORAL)
After arguing for quite some time, counsel for the petitioner seeks permission to withdraw the instant petition, with liberty to the petitioner to take all pleas available to him in accordance with law before the trial Court.
Dismissed as withdrawn, with liberty as aforesaid.
22nd May, 2013 (L. N. MITTAL)
'raj' JUDGE