Punjab-Haryana High Court
Sukhwinder Singh vs Shiromani Gurudwara Parbandak on 13 May, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Civil Writ Petition No. 17824 of 2012
Date of Decision: 13.5.2014.
Sukhwinder Singh .......Petitioner
Versus
Shiromani Gurudwara Parbandak .......Respondents
Committee and others
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. N.S.Dandiwal, Advocate
for the petitioner.
Mr. Harnaik Singh, Advocate for
Mr. P.S.Thiara, Advocate
for respondent No. 1.
Mr. B.S.Guliani, Advocate
for respondent No. 2.
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SABINA, J.
Learned counsel for the petitioner has submitted that he may be permitted to withdraw the petition to enable the petitioner to avail other appropriate remedy, as per law.
Dismissed as withdrawn.
(SABINA) JUDGE May 13, 2014 Gurpreet Singh Gurpreet 2014.05.13 15:06 I attest to the accuracy and integrity of this document chandigarh