Punjab-Haryana High Court
Ranjit Singh Bath And Anr vs U.T. Chandigarh And Anr on 23 June, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-22405 of 2017 1
171
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-22405 of 2017
Date of decision: June 23, 2017
Ranjit Singh Bath and another
.....Petitioners
Versus
Union Territory, Chandigarh and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Mr. S.S. Swaich, Advocate for the petitioners.
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A.B. CHAUDHARI, J (Oral)
Learned counsel for the petitioners makes a motion for withdrawal of the present petition in order to file a fresh one on the same cause of action.
Dismissed as withdrawn with liberty as above.
(A.B. CHAUDHARI) JUDGE June 23, 2017 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 24-06-2017 13:49:04 :::