Punjab-Haryana High Court
Shish Pal vs Registrar Cooperative Societies on 24 February, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P. No. 723 of 2011 (O&M)
Date of decision : 24.02.2011
Shish Pal
...Petitioner
versus
Registrar Cooperative Societies, Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. C.R. Dahiya, Advocate
for the petitioner.
Mr. Narender Singh, D.A.G., Haryana
for respondent Nos. 1 and 2.
Mr. Jagdeep Singh, Advocate
for respondent Nos. 3 and 4.
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Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant writ petition to enable the petitioner to avail his statutory remedy to challenge the indicated election.
Dismissed as withdrawn with the aforesaid liberty.
February 24, 2011 (Mehinder Singh Sullar) naresh.k Judge