Punjab-Haryana High Court
Sita Ram Son Of Sh.Deepchand vs Union Of India And Others on 11 May, 2010
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.1898 of 2010
Date of Decision:- 11.05.2010
Sita Ram son of Sh.Deepchand ....Petitioner(s)
vs.
Union of India and others ....Respondent(s)
***
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
***
Present:- Mr.Amol Rattan Singh, Advocate,
for the petitioner.
Ms.Anjali Kukar, Advocate,
for the respondents.
***
AUGUSTINE GEORGE MASIH, J. (Oral)
Counsel for the petitioner prays for withdrawal of the present writ petition with liberty to file a fresh one on the same cause of action with better particulars and details.
Dismissed as withdrawn with liberty aforestated.
May 11, 2010 ( AUGUSTINE GEORGE MASIH ) poonam JUDGE