PREM DASS Vs. GEORGE LAZER
LAWS(P&H)-2006-3-316
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 09,2006

PREM DASS Appellant
VERSUS
GEORGE LAZER Respondents

JUDGEMENT

M.M.Kumar, J. - (1.) LEARNED counsel for the petitioner requests for withdrawal of the petition so as to enable him to avail the alternative remedy on the same cause of action by placing on record the deed of transfer alienating the property in question or any other document. Dismissed as withdrawn with liberty in terms of the prayer made.;


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