Punjab-Haryana High Court
Ram Lal Mahendru vs State Of Haryana And Ors on 15 March, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-2721-2016 in/and
CWP-16554-2009
Date of decision:- 15.03.2016
Ram Lal Mahendru
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Sandeep Panwar, Advocate,
for the petitioner.
Mr. Aman Chaudhary, Advocate,
for respondent No. 3.
* * * *
S.J. VAZIFDAR, A.C.J. (ORAL)
Learned counsel for the petitioner by way of civil miscellaneous application seeks to withdraw the present petition.
2. The petition is allowed to be withdrawn.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 15.03.2016 Amodh AMODH SHARMA 2016.03.15 14:28 I attest to the accuracy and authenticity of this document chandigarh