Punjab-Haryana High Court
Jitendar Kumar And Anr vs State Of Haryana And Ors on 22 November, 2019
Author: B.S. Walia
Bench: B.S. Walia
(128) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.18087 of 2019 (O&M)
Date of decision: 22.11.2019
HC Jitendar Kumar and anr. .... Petitioners
Versus
State of Haryana and Ors. .... Respondents
Before: Hon'ble Mr. Justice B.S. Walia.
Present: Mr. Parmender Singh, Advocate for the petitioners.
Mr. Harish Rathee, Sr. DAG, Haryana.
***
B.S. Walia, J. (Oral)
[1] After arguing for some time, learned counsel prays for permission to withdraw the writ petition. [2] Dismissed as withdrawn.
(B.S. Walia) Judge 22.11.2019 amit
1. Whether speaking/reasoned: Yes/No.
2. Whether reportable : Yes/No. 1 of 1 ::: Downloaded on - 08-12-2019 19:41:28 :::