VED PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed under Order 1 Rule 8A read with Sec. 151 of the Code of Civil Procedure, 1908 and Article 226 of the Constitution of India for impleading the applicant as intervenor in the main petition.

(2.) Learned counsel for the applicant-intervenor wishes to withdraw this application.

(3.) Dismissed as withdrawn. CWP-1250-2026