LAWS(P&H)-2006-3-344

CHANDU RAM Vs. DEVINDER KUMAR GOEL

Decided On March 20, 2006
CHANDU RAM Appellant
V/S
DEVINDER KUMAR GOEL Respondents

JUDGEMENT

(1.) LEARNED counsel requests for withdrawal of the petition on the ground that the order, after filing of the petition, stands complied with. Dismissed as withdrawn.