Punjab-Haryana High Court
Ram Lawat Prajapati vs Ut Of Chandigarh & Ors on 19 November, 2014
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-34436 of 2014
Date of Decision:- 19.11.2014
Ram Lawat Prajapati
....Petitioner
Versus
U.T. of Chandigarh and others
....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Maninder Singh, Advocate,
for the petitioner.
Ms. Ashima Mor, Advocate
for U.T. Chandigarh.
****
MEHINDER SINGH SULLAR , J.(oral) At the very outset, learned counsel intends to withdraw the present petition to enable the petitioner to take/urge all the points contained in it at the appropriate stage of trial before the trial Court.
Dismissed as withdrawn, with the aforesaid liberty, as prayed for.
November 19, 2014 (MEHINDER SINGH SULLAR)
naresh.k JUDGE
NARESH KUMAR
2014.11.21 16:11
I attest to the accuracy and
integrity of this document
Chandigarh