Punjab-Haryana High Court
Pushpinder Singh vs Shaminder Kaur on 29 May, 2015
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.18652 of 2015
Date of decision: 29th May, 2015
Pushpinder Singh
Petitioner
Versus
Shaminder Kaur
Respondent
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
1. Whether Reporters of Local Newspapers may be allowed
to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Amit Arora, Advocate
for the petitioner.
FATEH DEEP SINGH, J. (ORAL)
Learned counsel for the petitioner has made statement before this Court withdrawing the present petition however reserving his rights to rake up all these issues before the concerned Court as per the provisions of law.
Allowed to do so.
The petition stands dismissed as withdrawn with liberty aforesaid.
(FATEH DEEP SINGH) JUDGE May 29, 2015 rps RATTAN PAL SINGH 2015.05.29 16:39 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court