Punjab-Haryana High Court
Malwinder Jit Singh Warraich And ... vs Union Of India And Another on 30 July, 2012
Bench: Jasbir Singh, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 11395 of 2012 Date of decision : 30.7.2012 Malwinder Jit Singh Warraich and another .......Petitioners Vs. Union of India and another ..........Respondents CORAM: Hon'ble Mr. Justice Jasbir Singh, Acting Chief Justice Hon'ble Mr. Justice Rakesh Kumar Jain Present:- Ms. Tanu Bedi-petitioner No.2 in person Ms. Puneeta Sethi, Advocate, for the respondents
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Jasbir Singh, Acting Chief Justice (oral) Petitioner No.2 wishes to withdraw the present petition on her behalf as well as on behalf of petitioner No.1 with liberty to file afresh.
Dismissed as withdrawn with liberty to file afresh, if need arises, after giving better particulars.
(Jasbir Singh) Acting Chief Justice (Rakesh Kumar Jain) Judge 30.7.2012 Ashwani