Punjab-Haryana High Court
Dharm Pal Singh vs State Of Haryana & Others on 14 February, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
109 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.2644 of 2017 (O&M)
Date of decision : February 14, 2017
Sh. Dharm Pal Singh ....... Petitioner
Versus
State of Haryana and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Rajesh K. Kataria, Advocate for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
The petitioner has challenged the order dated 01.04.2011 (Annexure P-14), vide which the representation of the petitioner was rejected.
After arguing for some time, learned counsel for the petitioner seeks to withdraw the present writ petition with liberty to avail the appropriate remedy before the Civil Court.
Dismissed as withdrawn with aforesaid liberty, subject to law of land.
(KULDIP SINGH) JUDGE February 14, 2017 sarita Whether speaking / reasoned No Whether Reportable: No 1 of 1 ::: Downloaded on - 18-02-2017 19:35:55 :::