Punjab-Haryana High Court
**** vs Sgpc & Ors on 1 May, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.7827 of 2012 (O&M)
Date of Decision: 01.05.2012
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Sukhwinder Singh . . . . Petitioner
vs.
SGPC & Ors. . . . . Respondents
****
CORAM : HON'BLE MR.JUSTICE SURYA KANT
****
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. NS Dandiwal, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). After arguing the case for some time, learned counsel for the petitioner seeks and is permitted to withdraw the writ petition with liberty to agitate the matter before the Sikh Gurdwara Judicial Commission, who, in turn, shall consider and address the petitioner's grievance in accordance with law.
(2). Ordered accordingly. Dasti. 01.05.2012 (SURYA KANT) vishal shonkar Judge