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Rikhi Ram And Others v. Bar Council Of Punjab And Haryana At Chandigarh And Others

Rikhi Ram And Others v. Bar Council Of Punjab And Haryana At Chandigarh And Others

(High Court Of Punjab And Haryana)

CWP-174-2022 | 07-01-2022

RAVI SHANKER JHA, C.J.

1. After arguing at length, learned counsel for the petitioners prays for and is permitted to withdraw the petition with liberty to take up all issues in appropriate proceedings in accordance with law.

2. Dismissed as withdrawn with the aforesaid liberty

Advocate List

  • Mr. Shalender Mohan, Advocate, for the petitioners.

Bench
  • HON'BLE MR. JUSTICE RAVI SHANKER JHA
  • CHIEF JUSTICE
  • HON'BLE MR. JUSTICE ARUN PALLI
Eq Citations
  • LQ
  • LQ/PunjHC/2022/610
Head Note

Constitution of India — Arts. 226 and 32 — Issues raised in writ petition — Liberty to take up all issues in appropriate proceedings in accordance with law — Withdrawal of writ petition with such liberty granted