Punjab-Haryana High Court
Parkash Kumari And Others vs State Of Punjab And Others on 15 July, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 11958 of 2008
Date of Decision: July 15, 2008
Parkash Kumari and others
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MRS. JUSTICE SABINA
Present: Mr. Kapil Kakkar, Advocate,
for the petitioners.
M.M. KUMAR, J.
Learned counsel for the petitioners requests for withdrawal of the petition with liberty to approach the Secretary, Secondary Education, Punjab, Chandigarh, against the impugned order.
Dismissed as withdrawn with liberty aforementioned.
(M.M. KUMAR)
JUDGE
(SABINA)
July 15, 2008 JUDGE
Pkapoor
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