Punjab-Haryana High Court
M.R. Dav Educational Trust vs State Of Haryana & Ors on 12 July, 2016
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH.
CWP No. 11593 of 2016. [O&M]
Date of Decision:12th July, 2016.
MR DAV Educational Trust Petitioner through
Mr. Hemant Bassi, Advocate
Versus
State of Haryana & Ors. Respondents
***
CORAM:HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE DARSHAN SINGH ***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
*** SURYA KANT, J. [ORAL] After arguing the case for some time, learned counsel for the petitioner seeks to withdraw this writ petition so as to approach the State Authorities.
Ordered accordingly.
( SURYA KANT ) JUDGE July 12, 2016. ( DARSHAN SINGH ) dinesh JUDGE 1 of 1 ::: Downloaded on - 14-07-2016 00:11:10 :::