Punjab-Haryana High Court
Kamal Varinder vs Punjab And Haryana High Court And Others on 22 November, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 15525 of 2012
Date of decision: 22.11.2012
Kamal Varinder
..... Petitioner
Versus
Punjab and Haryana High Court and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR.JUSTICE R.P. NAGRATH
PRESENT: Mr. Sanjay Vashisht, Advocate for the petitioner.
Mr. Gaurav Chopra, Advocate for respondent No. 1.
Mr. Amit Rawal, Senior Advocate, Add. AG, Punjab with
Mr. Mikhil Kad, AAG, Punjab.
Mr. RD Sharma, DAG, Haryana.
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SURYA KANT, J. (ORAL)
Learned counsel for the petitioner states that he does not want to press this petition.
Dismissed as not pressed. However, the question of law is left open.
( SURYA KANT )
JUDGE
November 22, 2012 ( R.P. NAGRATH )
rishu JUDGE