Punjab-Haryana High Court
Kamal Rathi vs Commissioner Ambala Division Ambala ... on 11 January, 2017
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-61-2017
Date of decision: 11.1.2017
Kamal Rathi
...Petitioner
Versus
Commissioner, Ambala Division
...Respondent
CORAM: HON'BLE MRS.JUSTICE SNEH PRASHAR
Present: Mr.SS Dinarpur, Advocate for the petitioner
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SNEH PRASHAR, J.
After arguing for some time, learned counsel for the petitioner submits that he may be allowed to withdraw the present petition with liberty to file an application before the court concerned to decide his petition.
Dismissed as withdrawn with liberty aforesaid.
11.1.2017 (SNEH PRASHAR)
gsv JUDGE
Whether speaking / reasoned? Yes / No
Whether reportable? Yes / No
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