Punjab-Haryana High Court
Ramesh Kaul vs Rinku Batra @ Chetan Batra & Ors on 18 September, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
FAO No.4497 of 214 (O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No.4497 of 2014 (O&M)
Date of Decision: September 18, 2014
Ramesh Kaul
...Appellant
Versus
Rinku Batra @ Chetan Batra & Ors.
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Diwan S. Adlakha, Advocate,
for the appellant.
Naresh Kumar Sanghi, J.
After arguing for some time when this Court was not agreeing with the submissions made by the learned counsel for the appellant, he prays for withdrawal of the present appeal with liberty to file fresh one with better particulars.
Dismissed as withdrawn with the liberty aforesaid.
September 18, 2014 (Naresh Kumar Sanghi)
seema Judge
SEEMA RANI
2014.09.19 14:50
I attest to the accuracy and
integrity of this document
Chandigarh