Punjab-Haryana High Court
Samita & Ors vs Sgpc & Ors on 28 May, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.11860 of 2013
Date of decision: 28.5.2013
Samita & ors.
-----Petitioner(s)
Vs.
SGPC & ors.
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
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. B.S. Randhawa, Advocate
for the petitioners.
---
RAKESH KUMAR GARG, J.
After arguing for some time, counsel for the petitioners prayed that this writ petition be allowed to be withdrawn with liberty to file a fresh one on the same cause of action but with better particulars.
Ordered accordingly.
May 28, 2013 ( RAKESH KUMAR GARG ) ak JUDGE