LAWS(P&H)-2010-2-264

RAM SUKH Vs. STATE OF PUNJAB

Decided On February 19, 2010
RAM SUKH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted that he does not want to press this petition and the same be dismissed as withdrawn. Allowed.

(2.) Dismissed as withdrawn without prejudice to the rights of the petitioner to seek any other alternative remedy available to him under the law.