Punjab-Haryana High Court
Sunil Kumar vs Sunil Devi And Another on 21 October, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
CRM No. M-29298 of 2009 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CRM No. M-29298 of 2009 (O&M)
Date of decision: 21.10.2009
Sunil Kumar ...Petitioner
Versus
Sunil Devi and another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. S.S. Walia, Advocate, for the petitioner. Rajan Gupta, J (oral).
Learned counsel for the petitioner states that he be allowed to withdraw the present petition with liberty to raise all his pleas before the court below.
In view of the statement made by learned counsel for the petitioner, this petition is dismissed as withdrawn with the liberty as aforesaid.
(RAJAN GUPTA) JUDGE October 21, 2009 'rajpal'