Punjab-Haryana High Court
Devinder Pal Singh Cheema vs State Of Punjab And Others on 21 November, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-1266-2003
Date of decision:-21.11.2013
Devinder Pal Singh Cheema
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. A.D.S. Bal, Advocate,
for the petitioner.
Mr. D.S. Brar, Additional Advocate General, Punjab.
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SANJAY KISHAN KAUL, C.J. (ORAL)
Learned counsel for the petitioner states that this petition has become infructuous and, thus, he seeks to withdraw the same.
Dismissed as withdrawn.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 21.11.2013 Amodh Sharma Amodh 2013.11.21 16:30 I attest to the accuracy and integrity of this document chandigarh