Punjab-Haryana High Court
Sanjay Narula vs Huda & Another on 24 August, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA NO.3099 OF 2009 (O&M)
DECIDED ON : 24.08.2009
Sanjay Narula ...Appellant
versus
HUDA & another ...Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
Present : Mr. Pankaj Sharma, Advocate
for the appellant.
AJAY TEWARI, J. (ORAL)
Learned counsel for the appellant prays for permission to withdraw this appeal to seek some independent remedy with regard to the relief now being claimed.
Allowed as prayed.
Dismissed as withdrawn.
August 24, 2009 (AJAY TEWARI) sonia JUDGE