AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 112 words
Augustine George Masih, J.—Counsel for the petitioners prays for withdrawal of the present writ petition with liberty to file a fresh one on the same cause of action after the decision of the Division Bench of this Court in LPA No. 1049 of 2012 State of Punjab and others vs. Ruldu Singh, which lays challenge to the order passed by this Court in CWP No. 7237 of 1989 preferred by Ruldu Singh against the State of Punjab, which was allowed on 23.9.2011 (Annexure P-4) whereupon reliance has been placed by the petitioners for claiming the benefit as has been asserted by the counsel for the petitioners. Dismissed as withdrawn with liberty aforesaid.