Punjab-Haryana High Court
Lalit Kumar Jain vs Union Of India & Ors on 17 December, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
MUKESH KUMAR SALUJA
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
2014.12.18 10:17
I attest to the accuracy and
authenticity of this document
CHANDIGARH
CWP No.18931 of 2014
Date of decision:17.12.2014
Lalit Kumar
...Petitioner
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.Arihant Jain, Advocate for the petitioner.
RAMESHWAR SINGH MALIK, J. (Oral)
After arguing the case for some time, learned counsel for the petitioner seeks permission of the Court to withdraw the present writ petition with liberty to file a fresh one with better particulars and additional documents, but on the same cause of action.
Permission is granted.
Dismissed as withdrawn, with liberty as prayed for 17.12.2014 (RAMESHWAR SINGH MALIK) mks JUDGE