Punjab-Haryana High Court
Raj Kumar Chillar vs . State Of Haryana & Another on 22 May, 2013
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 2843 of 2013 (O&M)
Raj Kumar Chillar vs. State of Haryana & another
Present: Mr. M.L. Singhwal, Advocate for the petitioner.
....
Learned counsel for the petitioner prays that he may be permitted to withdraw the present writ petition with liberty to file a petition afresh on the same cause of action with better particulars.
Prayer allowed.
Dismissed as withdrawn with the liberty as prayed for.
May 22, 2013 (TEJINDER SINGH DHINDSA) lucky JUDGE