Punjab-Haryana High Court
Amrik Singh vs Amrik Chand And Ors on 12 May, 2017
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM No. M-16853 of 2017 (O&M)
Date of Decision: 12.05.2017
Amrik Singh --Petitioner
Versus
Amrik Chand and others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Sandeep Arora, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA.J Counsel, at the very outset, prays for withdrawal of the instant petition filed under Section 482 Cr.P.C with liberty to file a petition afresh with better particulars.
Prayer is allowed.
Dismissed as withdrawn with the liberty, as prayed for.
(TEJINDER SINGH DHINDSA) JUDGE 12.05.2017 lucky Whether speaking/reasoned: No Whether Reportable: No 1 of 1 ::: Downloaded on - 05-06-2017 00:06:15 :::