Punjab-Haryana High Court
Shamim Ahmed & Ors vs State Of Haryana & Anr on 11 August, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
220-2 IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.24400 of 2013
Date of Decision:.11.08.2015
Shamim Ahmed & ors.
...Petitioners
Versus
State of Haryana & anr.
... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Anurag Goyal, Advocate
for the petitioners.
Mr. Harish Rathee, Sr. DAG, Haryana,
for the respondents.
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest.
DEEPAK SIBAL, J. ( Oral )
****
In view of the order dated 06.12.2013, passed by the Principal Secretary, Government of Haryana, Technical Education Department, learned counsel for the petitioners does not press the present petition.
Dismissed as not pressed.
( Deepak Sibal ) Judge 11.08.2015 rimpal RIMPAL RANI 2015.08.12 17:07 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh