PARVEEN ALIAS BILLU Vs. STATE OF HARYANA
LAWS(P&H)-2012-8-20
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 06,2012

PARVEEN ALIAS BILLU Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

JITENDRA CHAUHAN, J. - (1.) AFTER arguing for some time, the learned counsel for the petitioner seeks permission to withdraw the present petition. Allowed to do so. Dismissed as withdrawn.;


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