Punjab-Haryana High Court
Chatra @ Chatar Singh And Others vs State Of Haryana And Another on 13 February, 2013
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc.-M No. 31129 of 2012
Chatra @ Chatar Singh and others .....Petitioners
VERSUS
State of Haryana and another ....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Rajesh Dhiman, Advocate for
Mr. Surinder Dagar, Advocate
for the petitioners.
Ms. Shruti Jain, AAG, Haryana
for the State.
Mr. Sanjiv Roy, Advocate
for respondent No. 2.
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RANJIT SINGH, J.
Mr. Rajesh Dhiman, Advocate appearing for Mr. Surinder Dagar, Advocate, counsel for the petitioners states that the matter has been compromised between the parties. He prays for permission to withdraw this petition.
Dismissed as withdrawn as prayed for.
February 13, 2013 ( RANJIT SINGH ) rts JUDGE