LAWS(P&H)-2006-3-477

KAMALJIT SINGH Vs. STATE OF PUNJAB

Decided On March 30, 2006
KAMALJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) AFTER arguing for some time, counsel wishes to withdraw this petition with a view to avail any other remedy, as per law. Dismissed as withdrawn.