Punjab-Haryana High Court
Sukhdeep Singh vs State Of Punjab & Ors on 29 March, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.132 of 2015
Date of Decision: 29.03.2016
Sukhdeep Singh ... Petitioner
Versus
State of Punjab and others ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Munish Raj, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
Mr. Munish Raj, learned counsel, on instructions from the arguing counsel Mr. Gopal Singh Nahel, learned counsel, prays on his behalf that he may be allowed to withdraw the writ petition.
The prayer is accepted.
Dismissed as withdrawn.
(RAJIV NARAIN RAINA) JUDGE 29.03.2016 manju 1 of 1 ::: Downloaded on - 01-04-2016 00:05:37 :::