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Punjab-Haryana High Court

David Morrison & Ors vs State Of Punjab & Ors on 14 August, 2018

Author: Jaspal Singh

Bench: Jaspal Singh

234         IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                                        CWP No.23203 of 2016
                                        DECIDED ON: AUGUST 14, 2018

DAVID MORRISON & ORS


                                                                   .....PETITIONERS
                                    VERSUS


STATE OF PUNJAB & ORS

                                                                  .....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JASPAL SINGH

Present:    Mr. O.P. Sharma, Advocate
            for the petitioners.

            Mr. Navdeep Chhabra, DAG, Punjab.

            Mr. Mehar Deep Singh, Advocate
            for respondents No.2 and 3.


            *****

JASPAL SINGH, J (ORAL)

Learned counsel for the petitioners submit that he may be allowed to withdraw the instant petition with liberty to challenge the order dated 05.05.2017 (R-1), which has been passed during the pendency of instant petition.

Dismissed as withdrawn with liberty as prayed for.

AUGUST 14, 2018                                              (JASPAL SINGH)
sham                                                             JUDGE

Whether speaking/reasoned               Yes/No
Whether reportable                      Yes/No


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