Punjab-Haryana High Court
Neeraj Kumar Shukla vs State Of U.T on 5 October, 2010
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-6943 of 2010
Date of decision : 05.10.2010
Neeraj Kumar Shukla
...Petitioner
versus
State of U.T., Chandigarh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Shiv Raj Singh Sidhu, Advocate
for the petitioner.
Nemo for respondent No.3.
Mr. G.S. Chahal, Advocate
for respondent Nos. 1 and 2.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant petition to enable the petitioner to file a fresh petition after removing the defects.
Dismissed as withdrawn with the aforesaid liberty.
(Mehinder Singh Sullar) Judge October 05, 2010 naresh.k