Punjab-Haryana High Court
Kapoor Singh Gill vs Raminder Kaur on 23 September, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
210
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-20155 of 2014 (O&M).
Decided on:-23.09.2015.
Kapoor Singh Gill. .........Petitioner.
Versus
Raminder Kaur. .........Respondent.
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. P.S. Mehrok, Advocate for
Mr. G.S. Kaura, Advocate
for the petitioner.
Mr. Ankit Jindal, Advocate for
Mr. Suman Jain, Advocate
for the respondent.
HARI PAL VERMA, J. (ORAL)
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to file a fresh one.
Dismissed as withdrawn with aforesaid liberty.
(HARI PAL VERMA)
September 23, 2015 JUDGE
Yag Dutt
YAG DUTT
2015.09.23 16:16
I attest to the accuracy and
integrity of this document