Punjab-Haryana High Court
Devinderpal Singh Kang And Another vs State Of Punjab And Others on 14 December, 2020
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-21403-2020 (O&M)
Date of decision:- 14.12.2020
Devinder Pal Singh Kang and another
...Petitioner (s)
Versus
State of Punjab and others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Satwant Singh Rangi, Advocate,
for the petitioners.
Mr. Vikas Mohan Gupta, Additional Advocate General, Punjab.
(The aforesaid presence is being recorded through video conferencing since the proceedings are being
conducted in virtual Court)
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RAVI SHANKER JHA, C.J. (ORAL)
Learned counsel for the petitioners prays for and is permitted to withdraw the writ petition with liberty to avail of the remedy available to them under law.
Dismissed as withdrawn with the aforesaid liberty.
(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 14.12.2020 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 15-12-2020 21:43:49 :::