Punjab-Haryana High Court
Joginder Singh & Anr vs Central Bureau Of Investigation & Ors on 7 May, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
CRM No.M-45752 of 2007
Date of Decision:-7.5.2012
Joginder Singh & Anr.
...Petitioners
Versus
Central Bureau of Investigation & Ors.
...Respondents
CORAM: HON'BLE MR.JUSTICE MEHINDER SINGH SULLAR
Present:- Mr.Preetinder Singh Ahluwalia, Advocate for the petitioners.
Mr.Sumeet Goel, Advocate for respondent No.1-CBI.
Mr.Jasdev Singh Brar, DAG Punjab for respondent No.2.
Nemo for respondent No.3-UOI.
Mr.K.S.Dadwal, Advocate for the complainant.
Mehinder Singh Sullar, J. (Oral)
At the very outset, the learned counsel intends to withdraw the instant petition to enable the petitioners to take/urge all the points contained in it at the appropriate stage.
Dismissed as withdrawn with the aforesaid liberty.
(Mehinder Singh Sullar) Judge 7.5.2012 AS