Punjab-Haryana High Court
Raghuvir Singh Kundu vs State Of Haryana & Another on 27 July, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Misc.No.9757 of 2011 &
Civil Writ Petition No.5811 of 2009
Raghuvir Singh Kundu
...Petitioner
Versus
State of Haryana & another
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.D.S.Rawat, Advocate,
for the petitioner.
Mr.Harish Rathee, Sr.DAG, Haryana,
for the State.
*****
RANJIT SINGH, J.
The application is for seeking permission to withdraw this writ petition as necessary relief claimed has been granted to the petitioner.
Notice of the application to the non-applicants. On the asking of Court, Mr.Harish Rathee, Sr.DAG, Haryana accepts notice on behalf of the State and says that he will not have any objection if the prayer made in the application is allowed.
With the concurrence of counsel for the parties, hearing of the main petition is preponed to today.
Application allowed.
Writ petition is dismissed as withdrawn.
July 27, 2011 ( RANJIT SINGH ) ramesh JUDGE