Punjab-Haryana High Court
Ravish Kumar vs Pankaj Bhalla on 7 September, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
COCP No.2515 of 2017
Date of Decision: 07.09.2017
Ravish Kumar ....Petitioner
Versus
Pankaj Bhalla ....Respondent
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Sandeep Thakan, Advocate
for the petitioner.
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DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to file afresh with better particulars.
Dismissed as withdrawn with liberty aforesaid.
(DAYA CHAUDHARY) 07.09.2017 JUDGE gurpreet Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 16-09-2017 06:11:04 :::