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Punjab-Haryana High Court
Ashok Verma Through Spa vs M/S Harsha Associates Pvt. Ltd on 7 May, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
259-4 CRR-2185-2023 (O&M)
Date of decision: 07.05.2024
ASHOK VERMA THROUGH SPA .... PETITIONER(S)
VERSUS
M/S HARSHA ASSOCIATES PVT. LTD.
& ORS. ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Aakash Naval, Advocate and
Mr. Paras Jhamb, Advocate
for the petitioner(s).
Ms. Preeti Manderna, Advocate
for the respondents.
****
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The present petition is ordered to be dismissed as withdrawn.
All the pending miscellaneous applications, if any, stand disposed of.
(JASJIT SINGH BEDI) JUDGE 07.05.2024 Kusum Whether speaking/reasoned Yes/No Whether Reportable Yes/No KUSUM 2024.05.08 10:34 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD