Punjab-Haryana High Court
Uday Bharti Education Society And Anr vs State Of Haryana And Ors on 10 May, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
CWP No. 9042 of 2016
Decided on 10.5.2016
Uday Bharti Education Society and another
--Petitioners
Vs.
State of Haryana and others
--Respondents
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr. Jasbir Mor, Advocate, for the petitioners Rakesh Kumar Jain,J: (Oral) Learned counsel for the petitioners prays for withdrawal of this petition at this stage in order to file it again with better particulars because the petitioners are not in possession of inspection report dated 28.3.2016.
Dismissed as withdrawn at this sage.
Liberty granted.
10.5.2016 (Rakesh Kumar Jain)
rr Judge
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