Punjab-Haryana High Court
Ramesh Chander Singal And Ors vs State Of Punjab And Ors on 25 September, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-19713-2015 (O&M)
Decided on: 25.09.2018
Ramesh Chander Singal and others .... Petitioners
Versus
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present: Mr. Ramesh Goyat, Advocate, for
Ms. Rupinder Kaur, Advocate,
for the petitioners.
Ms. Samina Dhir, DAG, Punjab.
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H.S. MADAAN, J (ORAL)
Learned counsel appearing for the petitioner states that since the cancellation report filed by the petitioner has been accepted by Judicial Magistrate 1st Class, Patiala vide order dated 16.08.2018, this petition has become infructuous and he be permitted to withdraw the same. He has placed on file copy of order in that regard.
Allowed.
Dismissed as withdrawn being infructuous.
(H.S. MADAAN ) JUDGE 25.09.2018 Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 02-10-2018 18:27:49 :::