RAM KRISHAN Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-444
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 24,2006

RAM KRISHAN Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) AFTER arguing for some time, counsel wishes to withdraw this petition with a view to file revision, as per law. Liberty granted. Dismissed as withdrawn. If any application for condonation of delay, in filing the revision, is moved by the petitioner, the same shall be decided by the Court below in a very sympathetic manner.;


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