Punjab-Haryana High Court
Dharmpal vs State Of Haryana And Others on 13 August, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANAAT
CHANDIGARH
C.W.P.No.14861 of 2012
Date of Decision:- 13.08.2012
Dharmpal ....Petitioner(s)
vs.
State of Haryana and others ....Respondent(s)
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CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
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Present:- Mr.John Kumar, Advocate,
for the petitioner.
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AUGUSTINE GEORGE MASIH, J. (Oral)
Counsel for the petitioner, after arguing the case for some time, prays for withdrawal of the writ petition to file an appropriate application in RSA No.3055 of 2011 which has been filed by the petitioner challenging the judgment and decree passed by the trial Court as well as the Lower Appellate Court.
Dismissed as withdrawn with liberty aforesaid.
August 13, 2012 ( AUGUSTINE GEORGE MASIH ) poonam JUDGE