Punjab-Haryana High Court
Satish Kumar @ Papla And Others vs State Of Haryana And Another on 12 September, 2013
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-30459 of 2013
Date of Decision : September 12, 2013
Satish Kumar @ Papla and others
.....Petitioners
VERSUS
State of Haryana and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. R.S.Mamli, Advocate
T.P.S. MANN, J. (Oral)
After arguing for some time, counsel for the petitioners states that the petitioners may be allowed to withdraw the present petition with liberty to take all the pleas at the appropriate stage.
Dismissed as withdrawn with liberty aforementioned.
( T.P.S. MANN )
September 12, 2013 JUDGE
ajay-1
Kumar-I Ajay
2013.09.12 14:03
I attest to the accuracy and
integrity of this document
Chandigarh