Punjab-Haryana High Court
Surinder Singh vs State Of Punjab And Others on 14 March, 2011
Author: Jora Singh
Bench: Jora Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Writ Petition No. 515 of 2011
Date of Decision: March 14, 2011
Surinder Singh
..... Petitioner.
Versus
State of Punjab and others.
.....Respondents.
CORAM: HON'BLE MR. JUSTICE JORA SINGH
Present: Mr. S.K. Chawla, Advocate
for the petitioner.
*****
JORA SINGH, J (ORAL)
Learned counsel for the petitioner states that he may be permitted to withdraw the present petition, with liberty to avail appropriate remedy under law.
In view of the statement made above, the instant petition is dismissed as withdrawn with aforesaid liberty.
March 14, 2011 (JORA SINGH) sham JUDGE