Punjab-Haryana High Court
Rajendra Singh Panwar vs State Of Punjab And Others on 10 April, 2013
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-8131 of 2013 (O&M)
Date of decision : 10.04.2013
Rajendra Singh Panwar
...Petitioner
Versus
State of Punjab and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Chander Shekhar, Advocate
for the petitioner.
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Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the present petition to enable the petitioner to avail his appropriate (alternative) remedy under the law.
Dismissed as withdrawn, with the aforesaid liberty, as prayed for.
April 10, 2013 (Mehinder Singh Sullar) naresh.k Judge