Punjab-Haryana High Court
Anil Bhatia & Ors vs State Of Haryana & Ors on 4 February, 2016
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 22631 of 2015 (O&M)
Date of decision: 4.2.2016
Anil Bhatia and others
.. Petitioners
v.
The State of Haryana and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Harit Sharma, Advocate for the petitioners.
Mr. Rajesh Gaur, Addl. Advocate General, Haryana.
Mr. Vikas Bishnoi, Advocate for
Mr. C. M. Munjal, Advocate for respondent No. 7.
...
Rajesh Bindal J.
Learned counsel for the petitioners submitted that he may be permitted to withdraw the present petition as he has already filed a statutory appeal, which is pending.
Ordered accordingly.
(Rajesh Bindal) Judge 4.2.2016 mk MANOJ KUMAR 2016.02.05 14:14 I attest to the accuracy and authenticity of this document