LAWS(P&H)-2010-5-55

INDERJIT SINGH Vs. STATE OF PUNJAB

Decided On May 14, 2010
INDERJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) (Oral)

(2.) LEARNED counsel for the petitioners states that he may be allowed to withdraw the present petition. Dismissed as withdrawn.