Punjab-Haryana High Court
Darshan Singh vs Sgpc & Anr on 28 January, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.24075 of 2012
Date of decision: 28.1.2013
Darshan Singh
-----Petitioner(s)
Vs.
SGPC & anr.
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
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:- Ms. Rakhi Sharma, Advocate
for the petitioner.
---
RAKESH KUMAR GARG, J.
Counsel for the petitioner wishes to withdraw the present petition with liberty to the petitioner to avail the alternative remedy of appeal against the impugned order.
Ordered accordingly.
January 28, 2013 ( RAKESH KUMAR GARG ) ak JUDGE