Punjab-Haryana High Court
Jaswinder Singh vs Ramandeep Kaur on 21 October, 2015
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
111 Civil Revision No.7087 of 2015(O & M)
Date of Decision:21.10.2015
Jaswinder Singh ....petitioner
Versus
Ramandeep Kaur .....respondent
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
1.Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.S.S.Brar, Advocate
for the petitioner
***
ARUN PALLI, J.(ORAL):-
Having argued the matter at some length, learned counsel for the petitioner fairly submits that he be permitted to withdraw the petition.
Dismissed as withdrawn.
21.10.2015 (ARUN PALLI)
neenu JUDGE
NEENU VERMA
2015.10.21 15:34
I attest to the accuracy and
integrity of this document