Punjab-Haryana High Court
Kaptan Singh vs State Of Haryana And Others on 31 May, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.12737 of 2013
Date of Decision : 31.5.2013
Kaptan Singh .....Petitioner
Vs.
State of Haryana and others ....Respondents
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. Johan Kumar, Advocate for Mr. Vikram Singh, Advocate for the petitioner.
...
RAMESHWAR SINGH MALIK, J After arguing the case for some time, learned proxy counsel for the petitioner states that he does not intend to press this petition in the present form, at this stage. Thus, he rightly seeks the permission of the court to withdraw the present writ petition, with liberty to the petitioner to approach the competent authority by way of an appropriate representation raising his grievance, including highlighting the criminal charge against the respondent- Sarpanch.
In view of the above statement made by learned counsel for the petitioner, the present writ petition is ordered to be dismissed as withdrawn, with liberty as prayed for.
31.5.2013 (RAMESHWAR SINGH MALIK) GS JUDGE