Punjab-Haryana High Court
Punjab Playan Karta Sangarsh Samiti vs State Of Punjab And Others on 11 September, 2013
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal, Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.20081 of 2013 (O & M)
Date of Decision: September 11, 2013
Punjab Playan Karta Sangarsh Samiti, Pathankot
....Petitioner
Versus
State of Punjab and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Sanjeev Manrai, Advocate,
for the petitioner.
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AJAY KUMAR MITTAL, J.
Learned counsel for the petitioner states that certain documents, which were required to be appended alongwith the writ petition, could not be attached inadvertently.
2. Learned counsel prays that he may be allowed to withdraw the present petition with liberty to the petitioner to file a fresh one on the same cause of action with better particulars.
3. Dismissed as withdrawn with liberty as prayed for.
(AJAY KUMAR MITTAL) JUDGE (JASPAL SINGH) JUDGE September 11, 2013 sukhpreet Kaur Sukhpreet 2013.09.11 16:54 I attest to the accuracy and integrity of this document Chandigarh