Punjab-Haryana High Court
Deep Singh Sahota vs State Of Punjab & Others on 3 July, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 16434 of 2000
Date of decision: 03.07.2013
Deep Singh Sahota .... Petitioner
vs.
State of Punjab & others .... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. K.S. Khehar, Advocate for the petitioner.
Mr. Pankaj Mulwani, DAG, Punjab.
Mr. Simarjit Singh, Advocate for
Mr. Rajive Atma Ram, Sr. Advocate for respondent No. 3.
....
Tejinder Singh Dhindsa, J. (Oral).
Learned counsel appearing for the petitioner makes a statement at the bar that he does not wish to press the present writ petition on account of the fact that the petitioner already stands retired upon attaining the age of superannuation on 31.12.2000.
In the light of the statement made by the learned counsel for the petitioner, the writ petition stands disposed of as having not been pressed.
3rd July, 2013 (TEJINDER SINGH DHINDSA) harjeet JUDGE