Punjab-Haryana High Court
Ajay Kumar Sharma vs Chief Judicial Magistrate on 19 February, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-5224 of 2014(O&M)
Date of Decision : February 19, 2014
Ajay Kumar Sharma
.....Petitioner
VERSUS
Chief Judicial Magistrate, UT, Chandigarh and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. Ravi Kant Sharma, Advocate
for the petitioner.
T.P.S. MANN, J. (Oral)
At the outset, counsel for the petitioner prays for withdrawing the present petition with liberty to the petitioner to file a fresh petition with better particulars.
Dismissed as withdrawn with liberty aforementioned.
( T.P.S. MANN )
February 19, 2014 JUDGE
ajay-1
Kumar-I Ajay
2014.02.19 14:37
I attest to the accuracy and
integrity of this document
Chandigarh