Punjab-Haryana High Court
Lakhwant Singh vs Union Of India & Others on 3 May, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.1852 of 2010
Lakhwant Singh
.....Petitioner
VERSUS
Union of India & others
....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
PRESENT: Mr. B.S. Bajwa, Advocate,
for the petitioner.
Ms. Jaspal Kaur Gurna, Advocate,
for respondent No.1.
Mr. Ashish Kapoor, Advocate,
for respondent Nos.2 to 5.
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RANJIT SINGH, J.
After arguing at some length, counsel for the petitioner seeks permission to withdraw the present writ petition.
Dismissed as withdrawn.
May 03, 2011 (RANJIT SINGH) monika JUDGE