Punjab-Haryana High Court
Rajinder Kumar vs P.S.I.E.C Limited And Others on 27 November, 2008
Author: Jora Singh
Bench: Jora Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
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CWP No.20124 of 2008
Date of decision : November 27, 2008
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Rajinder Kumar
............Petitioner
Versus
P.S.I.E.C Limited and others
...........Respondents
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CORAM: HON'BLE MR. JUSTICE M.M KUMAR
HON'BLE MR. JUSTICE JORA SINGH
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Present: Mr. D.D Bansal, Advocate for the petitioner.
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1. Whether Reporters of Local Newspapers may be allowed to
see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgement should be reported in the digest?
M.M KUMAR, J.
Learned counsel for the petitioner requests for the withdrawal of the petition with a liberty to pursue any departmental remedy.
Dismissed as withdrawn with the liberty aforementioned.
( M.M KUMAR )
JUDGE
November 27, 2008 ( JORA SINGH )
ritu JUDGE