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Punjab-Haryana High Court

Major Singh Son Of Sh. Ram Singh Village ... vs State Of Punjab And Another on 9 May, 2013

Author: K. Kannan

Bench: K. Kannan

                                                                        1

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                        CWP No.14777 of 2005
                                        Date of decision: 09.05.2013

Major Singh son of Sh. Ram Singh village Basar Kalan, P.O. Chhapar,
District Patiala.

                                                           .....Petitioner

                                 VERSUS

State of Punjab and another
                                                           .....Respondents


CORAM: HON'BLE MR. JUSTICE K. KANNAN

1.    Whether reporters of local papers may be allowed to see the
      judgment? Yes/No

2.    To be referred to the reporters or not? Yes/No

3.    Whether the judgment should be reported in the digest? Yes/No

Present:    Mr. M.L. Sachdeva, Advocate for the petitioner.

            Mr. Kartar Singh, DAG, Haryana for respondents.

         *******
K. KANNAN, J.(ORAL)

Counsel for the petitioner seeks permission to withdraw the present writ petition.

Writ petition dismissed as withdrawn.

09.05.2013                                                  [ K. KANNAN ]
Diwaker Gulati                                                 JUDGE