Punjab-Haryana High Court
Devender Singh vs Haryana State Coop Agriculture And ... on 21 September, 2017
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
-.-
C.W.P No. 21571 of 2017
Date of decision: 21.09.2017
Devender Singh ...Petitioner
Vs.
State of Haryana & Ors. ...Respondents
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr. Sourabh Goel, Advocate, for the petitioner.
G.S.SANDHAWALIA, J. (Oral).
After arguing for some time, counsel for the petitioner prays for withdrawal of the present writ petition, which is based against the transfer order.
Accordingly, the present writ petition is dismissed as withdrawn with liberty to the petitioner to approach the respondents for grant of relief.
September 21, 2017 (G.S. SANDHAWALIA) tripti JUDGE
Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 27-09-2017 00:44:29 :::