Punjab-Haryana High Court
Tajinder Singh vs State Of Punjab And Ors on 9 April, 2019
Author: Arun Monga
Bench: Arun Monga
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-11716-2014
Date of Decision: April 09, 2019
Tajinder Singh ... Petitioner
vs.
State of Punjab and Ors. .. Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Ajay Sharma, Advocate
for the petitioner.
Ms. Ambika Sood, Deputy Advocate General, Punjab.
*****
ARUN MONGA, J Learned counsel for the petitioner submits that in view of the stand of the respondent-State, as stated in para 5 of short reply, that State is not preventing the petitioner to practice in his Branch of pathy (electropathy), he does not wish to press this petition any further.
Dismissed as withdrawn.
April 09, 2019 (ARUN MONGA)
smriti JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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