Punjab-Haryana High Court
Iipm vs State Of Punjab And Ors on 30 August, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
106-16600
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
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CWP No.16600 of 2017
Date of Decision:30th August, 2017
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IIPM
. . . . Petitioner
Vs.
State of Punjab and others
. . . .Respondents
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CORAM: - HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
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Present: Mr.Ravi Kamal Gupta, Advocate,
for the petitioner.
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RAKESH KUMAR JAIN, J. (ORAL)
Learned counsel for the petitioner prays for withdrawal of the petitioner in order to file application for setting aside the ex parte order passed by the Permanent Lok Adalat.
Dismissed as withdrawn. Liberty granted.
(RAKESH KUMAR JAIN) th 30 August, 2017 JUDGE Vivek Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 03-09-2017 06:24:56 :::