Punjab-Haryana High Court
Varinder Pal Singh And Another vs Union Of India And Others on 3 January, 2012
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15584 of 2011
Date of decision: 03.01.2012
Varinder Pal Singh and another
....Petitioners
Versus
Union of India and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Anuj Sharma, Advocate, for the petitioners.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
*****
ALOK SINGH, J (ORAL)
Learned counsel for the petitioners has fairly stated that till day no representation or request is made to the authorities to grant benefit of the policies under the Riots Victim Policy, therefore, he may be permitted to withdraw this petition with liberty to approach the authorities.
Dismissed as withdrawn with the aforesaid liberty.
(Alok Singh) Judge January 03, 2012 R.S.