Punjab-Haryana High Court
Rishu Garg vs Bar Council Of Punjab And Haryana on 1 December, 2021
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CWP No.5697 of 2021(O&M) 1
208
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.5697 of 2021(O&M)
Date of Decision: 01.12.2021
Rishu Garg ......Petitioner
Vs
Bar Council of Punjab and Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:Petitioner Rishu Garg in person.
Mr. J.S. Rattu, Advocate
for respondents No.1 and 2.
****
RAJ MOHAN SINGH, J.(Oral)
The case has been taken up for hearing through video conferencing.
CM No.17148-CWP-2021 This is an application under Section 151 CPC for placing on record written statement and order dated 12.07.2021.
For the reasons mentioned in the application, the same is allowed. Accompanying documents are taken on record subject to all just exceptions. Main case Petitioner-in-person submits that the complaint filed by respondent No.3 before the Punjab and Haryana Bar Council has been withdrawn, therefore, he wishes to withdraw this 1 of 2 ::: Downloaded on - 15-01-2022 23:01:51 ::: CWP No.5697 of 2021(O&M) 2 petition.
Dismissed as withdrawn.
(RAJ MOHAN SINGH) 01.12.2021 JUDGE Prince Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 15-01-2022 23:01:52 :::