Punjab-Haryana High Court
Mahender Kumar And Others vs Dharam Pal And Others on 13 September, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CM No. 18899-CII of 2013 and
CR No. 4349 of 1999
Date of decision September 13, 2013
Mahender Kumar and others
....... Petitioners
Versus
Dharam Pal and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. Vaneet Soni, Advocate
for the petitioners.
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1. Whether reporters of local papers may be allowed to see the judgment ?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
K. Kannan, J (oral).
1. The application is for withdrawal of the revision petition. Learned counsel for the petitioner seeks for permission to withdraw the revision petition.
2. As ordered.
3. The revision petition is dismissed as withdrawn.
(K. KANNAN) JUDGE September 13 , 2013 archana Archana Arora 2013.09.16 14:53 I am the author of this document High Court Chandigarh