Punjab-Haryana High Court
Ravinder @ Ravi vs State Of Haryana on 17 September, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
213 CRM No.M-19838 of 2014
Date of Decision:17.09.2014
Ravinder @ Ravi .....Petitioner
Versus
State of Haryana .....Respondent
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr.Pritam Saini, Advocate,
for the petitioner.
Mr.Sagar Deswal, Assistant Advocate General, Haryana,
for the respondent-State.
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MEHINDER SINGH SULLAR , J.(oral) At the very outset, learned counsel for the petitioner intends to withdraw the instant petition, at this stage.
Dismissed as withdrawn, as prayed for.
September 17, 2014 (MEHINDER SINGH SULLAR)
seema JUDGE
SEEMA RANI
2014.09.18 10:55
I attest to the accuracy and
authenticity of this document
High Court Chandigarh