Bhola Singh vs Gurdeep Singh And Anr

Punjab-Haryana High Court

Bhola Singh vs Gurdeep Singh And Anr on 18 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:038533

                            136
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             CR-1714-2024 (O&M)
                                                                             Date of decision : 18.03.2024


                            Bhola Singh                                                       ... Petitioner(s)

                                                                Versus

                            Gurdeep Singh & Anr.                                            ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :     Mr. P.S. Dhaliwal, Advocate for the petitioner.



                            ALKA SARIN, J. (ORAL)

1. After arguing for some time, the learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail his remedies as available in law. Permitted to do so.

2. Dismissed as withdrawn with the liberty aforesaid. Pending applications, if any, also stand disposed off.

                            18.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO Yogesh Sharma 2024.03.19 09:46 I attest to the accuracy and integrity of this order/judgment.