Punjab-Haryana High Court
Ranjit Singh vs Ashok Kumar Jain And Ors on 8 January, 2015
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
110-101
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CR No.101 of 2015
Date of Decision: 08.01.2015
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Ranjit Singh
. . . . Petitioner
Vs.
Ashok Kumar Jain
. . . .Respondent
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present:Mr.Anuj Raura, Advocate,
for the petitioner.
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RAKESH KUMAR JAIN, J. (ORAL)
Learned counsel for the petitioner has submitted that there is a typographical error in the petition. He prays that he may be allowed to withdraw the petition with liberty to file it again.
Dismissed as withdrawn.
Liberty granted.
(RAKESH KUMAR JAIN) 08.01.2015 JUDGE Vivek VIVEK PAHWA 2015.01.08 16:23 I attest to the accuracy and authenticity of this document