Punjab-Haryana High Court
Vikram Singh @ Vikramjit Singh vs Union Of India And Another on 1 April, 2014
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.4112 of 2014
Date of Decision: 01.04.2014
Vikram Singh @ Vikramjit Singh ....Petitioner
Versus
Union of India and another ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Mohit Jaggi, Advocate
for the petitioner.
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DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to approach the authorities concerned.
Dismissed as withdrawn with liberty aforesaid.
(DAYA CHAUDHARY) 01.04.2014 JUDGE gurpreet Kaur Gurpreet 2014.04.01 17:38 I attest to the accuracy and integrity of this document High Court, Chandigarh