Punjab-Haryana High Court
Shree Guru Nanak Gurudwara Welfare ... vs State Of Punjab And Others on 28 July, 2008
Bench: Satish Kumar Mittal, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 12237 of 2008
DATE OF DECISION : 28.07.2008
Shree Guru Nanak Gurudwara Welfare Committee, Punjab, Phase-VI, SAS
Nagar, Mohali
.... PETITIONER
Versus
State of Punjab and others
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. H.N.S. Gill, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL , J. ( Oral ) Counsel for the petitioner states that the petitioner is not in a position to supply the information in terms of the order dated July 17, 2008 and he may be permitted to withdraw this writ petition with liberty to file fresh one, after seeking the necessary information.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
July 28, 2008 ( AUGUSTINE GEORGE MASIH )
ndj JUDGE