Punjab-Haryana High Court
Kamlesh vs State Of Haryana And Others on 2 July, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
110 CRM-M-25166-2024
Date of decision: 02.07.2024
KAMLESH .... PETITIONER(S)
VERSUS
STATE OF HARYANA AND OTHERS ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Lakhwinder Ram, Advocate for
Mr, Rajnish K. Gupta, Advocate
for the petitioner(s).
Mr.Vishal Kashyap, DAG, Haryana.
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JASJIT SINGH BEDI, J. (Oral)
The learned counsel for the petitioner seeks permission to withdraw the present petition.
The present petition is ordered to be dismissed as withdrawn.
(JASJIT SINGH BEDI) JUDGE 02.07.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.07.02 15:03 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD