Punjab-Haryana High Court
Veerpal Kaur Malhi vs Union Of India And Others on 1 March, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.4546 of 2013
Date of Decision: 01.03.2013
Veerpal Kaur Malhi
..... Petitioner
Versus
Union of India and others
..... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. J.S. Brar, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
After arguing at some length, learned counsel for the petitioner craves leave to withdraw this petition to enable him to approach the Passport Office through an application under Right to Information Act, 2005 for supply of the revocation order, if any, revoking the petitioner's passport No.G3039452.
Dismissed as withdrawn with the aforesaid liberty.
(RAJIV NARAIN RAINA) JUDGE 01.03.2013 manju