Punjab-Haryana High Court
Atma Ram And Others vs The State Of Punjab And Others on 30 May, 2014
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-19523 of 2014 (O&M)
Date of Decision: May 30, 2014.
Atma Ram and others
..........PETITIONER(s).
VERSUS
The State of Punjab and others
........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. G.K.S. Taank, Advocate
for the petitioner (s).
*******
SURINDER GUPTA, J.(Oral)
After arguing for some time, learned counsel for the petitioners seeks permission to withdraw the petition with liberty to avail the alternate remedy available to the petitioners.
Dismissed as withdrawn with liberty as prayed for.
( SURINDER GUPTA ) May 30, 2014. JUDGE Sachin M. Mehta Sachin 2014.05.30 18:53 I attest to the accuracy and integrity of this document CHANDIGARH