Punjab-Haryana High Court
Arvind Kumar Yadav vs Union Of India & Ors on 25 September, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
MUKESH KUMAR SALUJA
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
2014.09.25 16:30
I attest to the accuracy and
authenticity of this document
CHANDIGARH
CWP No.19992 of 2014
Date of decision: 25.9.2014
Arvind Kumar Yadav
...Petitioner
Versus
Union of India and others
...Respondents
CORAM:HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr.Pawan Kumar Sharma, Advocate
for the petitioner.
***
RAMESHWAR SINGH MALIK, J. (Oral)
After arguing the case for some time, learned counsel for the petitioner seeks permission of the Court to withdraw the present writ petition, with liberty to the petitioner to avail his other statutory remedies available to him under the relevant provisions of law.
Dismissed as withdrawn, with liberty as prayed for.
25.9. 2014 (RAMESHWAR SINGH MALIK) mks JUDGE