Punjab-Haryana High Court
Avtar Singh vs Inder Singh And Ors on 28 March, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
121
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 2058 of 2018 (O/M)
Date of decision : 28.3.2018
Avtar Singh ....... Petitioner
Versus
Inderjit Singh and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. P.K.S. Phoolka, Advocate, for petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
The learned counsel for petitioner states that there are typographical mistakes in impugned order which has been placed before this Court. He seeks to withdraw petition with liberty to file fresh one with correct typed copy of impugned order.
Dismissed as withdrawn with aforesaid liberty. Since main petition has been dismissed as withdrawn, therefore, pending application, if any, also stands disposed of.
(KULDIP SINGH) JUDGE 28.3.2018 sjks Whether speaking / reasoned : Yes / No Whether Reportable : Yes / No 1 of 1 ::: Downloaded on - 10-04-2018 11:14:52 :::