Punjab-Haryana High Court
Dr Inderjit Singh Hundal vs State Of Punjab Etc on 17 August, 2017
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.122
Civil Writ Petition No.18121 of 2017
DECIDED ON: August 17, 2017
DR. INDERJIT SINGH HUNDAL
..PETITIONER
VERSUS
STATE OF PUNJAB AND ORS.
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Chaman Lal Premy, Advocate,
for the petitioner.
*****
JASPAL SINGH, J. (ORAL)
After arguing for some time, learned counsel for the petitioner submits that he may be allowed to withdraw the instant petition with liberty to file a fresh one with better particulars.
In view of statement made by learned counsel for the petitioner, instant petition is dismissed as withdrawn with aforesaid liberty.
August 17, 2017 (JASPAL SINGH)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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