Punjab-Haryana High Court
Mohd. Alyas Abadali vs Sham Lal And Another on 9 November, 2010
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-32716 of 2010 (O&M)
Date of decision : 09.11.2010
Mohd. Alyas Abadali
...Petitioner
versus
Sham Lal and another
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Ghulam Nabi Malik, Advocate
for the petitioner.
****
Mehinder Singh Sullar, J. (Oral)
After arguing the matter for some time, learned counsel intends to withdraw the instant petition to enable the petitioner to raise all the points involved in this petition at the appropriate stage of trial.
Dismissed as withdrawn with the aforesaid liberty.
(Mehinder Singh Sullar)
November 09, 2010 Judge
naresh.k