Punjab-Haryana High Court
Local Rank Asi Balkar Singh vs State Of Punjab And Others on 1 August, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 20479 of 2012
Date of decision: 01.08.2013
Local Rank ASI Balkar Singh .... Petitioner
Vs.
State of Punjab and others .... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Manu K. Bhandari, Advocate for the petitioner.
Mr. Harsimran Singh Sethi, Addl. A.G. Punjab.
....
TEJINDER SINGH DHINDSA, J. (ORAL).
Learned counsel for the petitioner makes a statement at the bar that he does not wish to pursue the present writ petition and seeks withdrawal of the same.
The civil writ petition is dismissed as withdrawn.
August 01, 2013. (TEJINDER SINGH DHINDSA) harjeet JUDGE Kaur Harjeet 2013.08.02 14:04 I attest to the accuracy and integrity of this document