Punjab-Haryana High Court
Santosh Kumar Garg & Ors vs Devender Singh & Ors on 16 January, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-1343-2016 (O & M)
Date of decision: 16.01.2017
Santosh Kumar Garg and ors. .... Petitioner
V/s
Devender Singh, IAS and ors.
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Arvind Seth, Advocate,for the petitioners.
Dr. Sushil Gautam, DAG, Haryana.
****
Rajan Gupta, J. (Oral)
Learned State counsel submits that a speaking order has been passed.
Learned counsel for the petitioners submits that he may be allowed to withdraw this petition with liberty to impugn the speaking order, if so advised.
Dismissed as withdrawn with aforesaid liberty.
(RAJAN GUPTA)
January 16, 2017 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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