Punjab-Haryana High Court
High Court Of Punjab And Haryana, ... vs Jaswant Singh on 15 November, 2019
Bench: Rajiv Narain Raina, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RA-LP No. 50 of 2019 (O&M) in
LPA No. 1852 of 2016
Date of decision: 15.11.2019
The High Court of Punjab and Haryana, Chandigarh .. Appellant
vs
Jaswant Singh .. Respondent
Coram: Hon'ble Mr. Justice Rajiv Sharma
Hon'ble Mr. Justice Rajiv Narain Raina
Hon'ble Mr. Justice Harinder Singh Sidhu
Present Mr. Puneet Gupta, Advocate, for the applicant-respondent.
Rajiv Sharma, J.
Learned counsel for the applicant-respondent prays for and is permitted to withdraw this application with liberty reserved to the applicant- respondent to move a representation for the redressal of his grievances in accordance with law.
Dismissed as withdrawn with liberty aforesaid.
(Rajiv Sharma) Judge (Rajiv Narain Raina) Judge 15.11.2019 (Harinder Singh Sidhu) vs Judge Whether speaking/ reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 10-12-2019 03:17:16 :::