Punjab-Haryana High Court
Balbir Singh vs Parbhati Lal And Others on 10 August, 2015
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR No.3919 of 2015 (O&M)
Date of decision: 10.08.2015
Balbir Singh ... Petitioner
Vs.
Parbhati Lal and others ... Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. N.S.Shekhawat, Advocate
for the petitioner.
AMIT RAWAL J. (Oral)
Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition, at this stage, with liberty to avail alternative remedy, in accordance with law.
Ordered accordingly.
(AMIT RAWAL) JUDGE August 10, 2015 savita SAVITA DEVI KADIAN 2015.08.11 10:12 I attest to the accuracy and integrity of this document High Court Chandigarh