Punjab-Haryana High Court
Rk Joshi vs State Of Punjab & Ors on 28 April, 2016
Author: Hari Pal Verma
Bench: Hari Pal Verma
116
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.14328 of 2016.
Decided on:-28.04.2016.
R.K. Joshi.
.........Petitioner.
Versus
State of Punjab and another
.........Respondents.
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA.
1. Whether reporters of local newspapers may be allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Deepak Verma, Advocate
for the petitioner.
HARI PAL VERMA, J. (ORAL)
After arguing for some time, learned counsel for the petitioner wishes to withdraw the present petition with liberty to avail the remedy as available under law.
Dismissed as withdrawn with liberty aforesaid.
(HARI PAL VERMA)
April 28, 2016 JUDGE
Yag Dutt
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