Punjab-Haryana High Court
Pinky Jaspal vs State Of Haryana & Others on 14 May, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 10379 of 2013
Date of decision: 14.05.2013
Pinky Jaspal .... Petitioner
Vs.
State of Haryana & others .... Respondents.
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Naveen Daryal, Advocate, for the petitioner.
....
TEJINDER SINGH DHINDSA, J. (Oral).
Learned counsel for the petitioner prays that he may be permitted to withdraw the present writ petition with liberty to file the petition afresh on the same cause of action with better particulars.
Prayer is allowed. The civil writ petition is dismissed as withdrawn with liberty as prayed for.
14.05.2013. (TEJINDER SINGH DHINDSA) harjeet JUDGE