Punjab-Haryana High Court
Daler Singh And Anr vs State Of Punjab And Others on 8 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 047523
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
136+281 (A) CRM-15301-2024 in/and
CRM-M-38350-2023
Date of decision: 08.04.2024
DALER SINGH AND ANR .... PETITIONER(S)
VERSUS
STATE OF PUNJAB AND OTHERS ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Rahul Aggarwal, Advocate
for the petitioner(s).
Ms. Ramta K. Chaudhary, DAG, Punjab.
Mr. Inderpreet Singh Kooner, Advocate
for the applicant/respondent No.2.
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JASJIT SINGH BEDI, J. (Oral)
CRM-15301-2024 Allowed as prayed for.
The reply to CRM-M-38350-2023 alongwith order dated 29.08.2023 (Annexure R-2/1) are ordered to be taken on record.
CRM-M-55185-2023 The learned counsel for the petitioner(s) seeks permission to withdraw the present petition.
The present petition is ordered to be dismissed as withdrawn.
(JASJIT SINGH BEDI) JUDGE 08.04.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.04.09 10:46 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD