Punjab-Haryana High Court
Poonam Kalsi &Anr.; vs State Of Punjab & Ors on 29 December, 2014
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-44493 of 2014
Date of decision: 29.12.2014
Poonam Kalsi and another
,..Petitioners
versus
State of Punjab and others
,,Respondents
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.Kushaldeep S. Sandhu, Advocate for the petitioners
1. Whether Reporters of Local Newspapers may be allowed to see
the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Kuldip Singh, J. (Oral)
Learned counsel for the petitioners wishes to withdraw the present petition.
The petition is dismissed as withdrawn.
29.12.2014 (Kuldip Singh)
gk Judge
GOPAL KRISHAN
2014.12.29 15:56
I attest to the accuracy and
authenticity of this document
High Court Chandigarh