Punjab-Haryana High Court
Suman Sindhu vs . State Of Haryana & Others on 13 March, 2013
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.4900 of 2013
Suman Sindhu Vs. State of Haryana & others
Present: Mr. Jagbir Malik, Advocate for the petitioner.
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Learned counsel for the petitioner prays that he may be permitted to withdraw the present writ petition with liberty to file the petition afresh on the same cause of action with better particulars.
Prayer is allowed. The civil writ petition is dismissed as withdrawn with liberty as prayed for.
March 13, 2013 (TEJINDER SINGH DHINDSA) harjeet JUDGE