Punjab-Haryana High Court
State Of Punjab vs Narinder Bhalla And Others on 4 March, 2011
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM No. 527 MA of 2010 (O&M)
Date of decision : 4.3.2011
...
State of Punjab
................Appellant
vs.
Narinder Bhalla and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. A.S. Rai, Assistant Advocate General,
Punjab for the appellant.
...
K.C. Puri, J.
Learned counsel for the appellant wants to withdraw the appeal with liberty to file an appeal before the Sessions Judge.
The appeal stands dismissed as withdrawn with the aforesaid liberty.
However, if any application for condonation of delay is filed before the Sessions Judge, the same shall be considered.
( K.C. Puri ) 4.3.2011 Judge chugh