Punjab-Haryana High Court
Satbir Singh vs Director General Police Haryana And ... on 21 December, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.27746 of 2013
Date of Decision: 21.12.2013
Satbir Singh
..... Petitioner
Versus
Director General Police Haryana and others
... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mrs. Savita Bhandari, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
The description of the petitioner is admittedly incorrect. If it is a computer glitch then the defect is curable. If the defect is curable this petition is returned for fresh presentation.
Dismissed as withdrawn with liberty to file a fresh writ petition on the same cause of action after curing the defect.
(RAJIV NARAIN RAINA) 21.12.2013 JUDGE manju Mittal Manju 2013.12.21 14:30 I attest to the accuracy and integrity of this document Chandigarh