Punjab-Haryana High Court
Vineet Handa vs State Of Haryana And Another on 18 April, 2011
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
****
Crl. Misc. No. M-10651 of 2011 (O&M)
Date of Decision:18.04.2011
Vineet Handa
.....Petitioner
Vs.
State of Haryana and another
.....Respondent
CORAM:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Akshay Bhan, Advocate for the petitioner.
****
DAYA CHAUDHARY, J.(Oral)
Learned counsel for the petitioner wants to withdraw the petition with liberty to avail the alternative remedy available under law.
Dismissed as withdrawn with the aforesaid liberty.
April 18, 2011 ( DAYA CHAUDHARY ) renu JUDGE