Punjab-Haryana High Court
Gurpal Singh Rampura vs State Of Haryana And Others on 16 September, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.8788 of 2013
Date of Decision:16.09.2013
Gurpal Singh Rampura ...Petitioner
Versus
State of Haryana and others ... Respondents
CORAM : HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Anupam Singla, Advocate for the petitioners.
Ms. Kirti Singh, D.A.G. Haryana.
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest.
RAJIV NARAIN RAINA, J.(Oral)
Learned counsel for the petitioners craves leave to withdraw the present writ petition.
Dismissed as withdrawn.
16.09.2013 (RAJIV NARAIN RAINA)
rajeev JUDGE
Thakral Rajeev
2013.09.18 10:40
I attest to the accuracy and
integrity of this document
High Court Chandigarh