GURBACHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON the joint request of learned counsel for the parties and in the interest of justice, the main case fixed for May 11, 2006, is pre-poned to today itself, for final disposal.

(2.) LEARNED counsel for the applicant-petitioner states that he may be permitted to withdraw the main writ petition. LEARNED counsel for the respondents has no objection to the prayer made by the learned counsel for the applicant-petitioner. In view of the above, C.W.P.No.17531 of 2005 is dismissed as withdrawn.