Punjab-Haryana High Court
Asi Sukhwinder Singh No.1009 (Adhoc Si) vs State Of Punjab & Ors on 27 October, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No.19291 of 2010
DATE OF DECISION : OCTOBER 27, 2010
ASI SUKHWINDER SINGH No.1009 (Adhoc SI)
....... PETITIONER(S)
VERSUS
STATE OF PUNJAB & ORS.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. APS Shergill, Advocate, for the petitioner(s).
AJAI LAMBA, J. (Oral)
Learned counsel for the petitioner wants to withdraw the petition to enable the petitioner to raise the issue before the Committee constituted under the directions of this Court.
Dismissed as withdrawn with liberty as prayed for.
October 27, 2010 ( AJAI LAMBA ) Kang JUDGE
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?