Punjab-Haryana High Court
Surinder Kaur @ Satto And Others vs State Of Punjab And Another on 20 May, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
CRM No. M-2630 of 2009 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CRM No. M-2630 of 2009 (O&M)
Date of decision: 20.5.2009
Surinder Kaur @ Satto and others ...Petitioners
Versus
State of Punjab and another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. D.K. Bhatti, Advocate, for the petitioners.
Rajan Gupta, J.
Learned counsel for the petitioners states that he be allowed to withdraw the present petition with liberty to avail of any other remedy available to him under the law.
In view of the statement made by learned counsel for the petitioners, this petition is dismissed as withdrawn with the liberty as aforesaid.
(RAJAN GUPTA) JUDGE May 20, 2009 'rajpal'