Punjab-Haryana High Court
Harjit Singh Ahlmad vs State Of Punjab on 25 April, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-11503 of 2011
Date of decision: 25.04.2011
Harjit Singh Ahlmad
....Petitioner
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Manjit Singh Uppal, Advocate, for the petitioner.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
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ALOK SINGH, J (ORAL)
Learned counsel for the petitioner states that he may be permitted to withdraw this petition. He states that learned trial Court be directed to expedite the trial.
Dismissed as withdrawn. However, trial Court is requested to expedite the trial and not to grant unnecessary adjournments to either of the party.
(Alok Singh) Judge April 25, 2011 R.S.