Punjab-Haryana High Court
Major General Narinder Singh Gill And ... vs State Of Punjab And Others on 24 July, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 15752 of 2013
Date of Decision: 24.7.2013.
Major General Narinder Singh Gill and others
.....Petitioners.
Vs.
State of Punjab and others
.....Respondents.
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present : Mr. Manvinder Dalal, Advocate
for the petitioners.
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RAMESHWAR SINGH MALIK J. (ORAL)
Learned counsel for the petitioners, at the very outset, fairly states that since the respondent authorities have started considering the request of the petitioners and they are hopeful of getting the relief sought at the hands of the respondent authorities, he has got instructions not to press this petition, at this stage. Thus, he rightly seeks permission of the Court to withdraw the present petition with liberty to the petitioners to file a fresh one, if necessity arises.
In view of the above statement made by learned counsel for the petitioners, the instant writ petition is ordered to be dismissed as withdrawn, with liberty as prayed for.
(RAMESHWAR SINGH MALIK) JUDGE 24.7.2013 Kumar AmitAk Sharma 2013.07.24 18:14 I attest to the accuracy and integrity of this document