Punjab-Haryana High Court
Rakesh Garg & Anr vs State Of Haryana & Ors on 7 September, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
129
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-39051 of 2018.
Decided on:-September 07, 2018.
Rakesh Garg and another
.........Petitioners.
Versus
State of Haryana and another
........Respondents.
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA.
*****
Present:- Mr. Pardeep Goyal, Advocate
for the petitioners.
HARI PAL VERMA, J.(ORAL)
Counsel for the petitioners states that there is some typographical error in the Memo of Parties as instead of State of Haryana, the State of Punjab is required to be impleaded as respondent No.1. He seeks withdrawal of the present petition, however, with liberty to file a fresh one with better particulars.
Dismissed as withdrawn with liberty aforesaid.
(HARI PAL VERMA)
September 07, 2018 JUDGE
Yag Dutt
Whether speaking/reasoned: Yes
Whether Reportable: No
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