Punjab-Haryana High Court
Gopi Ram Yadav And Another vs State Of Haryana And Others on 30 July, 2012
Bench: Hemant Gupta, Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 14061 of 2006 (O&M)
Date of Decision: 30.07.2012
Gopi Ram Yadav and another
.... Petitioners
Vs.
State of Haryana and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: - Mr. Hemant Sarin, Advocate
for the petitioners
HEMANT GUPTA, J. (Oral)
CM No. 9537 of 2012 and CWP No. 14061 of 2006 This is an application for withdrawal of the present writ petition.
Notice in the C.M. application. At the asking of Court, Ms. Palika Monga, DAG Haryana accepts notice on behalf of respondent-State.
In view of the averments made in the application, C.M. application is allowed.
The writ petition is dismissed as withdrawn.
(HEMANT GUPTA) JUDGE (RAJIV NARAIN RAINA) 30.07.2012 JUDGE reena