Punjab-Haryana High Court
Jatinder Moudgil vs State Of Punjab And Others on 5 February, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.10564 of 2011
Date of Decision:05.02.2013
Jatinder Moudgil ...... Petitioner
Versus
State of Punjab and others ...... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Amit Kohar, Advocate for the petitioner.
Mr. Amrit Pal Singh Gill, A.A.G. Punjab.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
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RAJIV NARAIN RAINA, J. (Oral)
Learned counsel for the petitioner on instructions from his client craves leave to withdraw this writ petition.
Dismissed as withdrawn.
( RAJIV NARAIN RAINA ) JUDGE 05.02.2013 rajeev