Punjab-Haryana High Court
Datta Ram vs State Of Haryana & Ors on 18 January, 2017
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.21769 of 2016 (O&M)
Date of Decision: 18.01.2017
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Datta Ram ... Petitioner
VS.
State of Haryana & Ors. ... Respondents
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CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR.JUSTICE GURMIT RAM
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Present: Mr. Himanshu Puri, Advocate for the petitioner
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SURYA KANT, J. (Oral)
(1) Learned counsel for the petitioner seeks and is permitted to withdraw the writ petition. (2) Ordered accordingly.
(Surya Kant) Judge 18.01.2017 (Gurmit Ram) vishal shonkar Judge
1. Whether speaking/reasoned? Yes / No
2. Whether reportable? Yes / No 1 of 1 ::: Downloaded on - 22-01-2017 01:29:14 :::