HARNEET SINGH KHURANA Vs. STATE OF PUNJAB AND OTHERS

LAWS(P&H)-2012-3-411

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 05,2012

HARNEET SINGH KHURANA Appellant

VERSUS

STATE OF PUNJAB AND OTHERS Respondents

- (1.) The prayer in CM No. 2901 of 2012 is for withdrawal of the writ petition. CM is allowed and the writ petition is dismissed as withdrawn.;