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Punjab-Haryana High Court
Balwinder Singh vs Arvinder Singh on 8 May, 2024
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
109 CR-3261-2021 (O&M)
Date of Decision : 08.05.2024
BALWINDER SINGH .... Petitioner
VERSUS
ARVINDER SINGH .... Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Rahul Sharma, Advocate for the petitioner.
ALKA SARIN, J. (ORAL)
1. After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail his remedies as available in law.
2. Dismissed as withdrawn with the liberty aforesaid. Pending applications, if any, also stand disposed off.
08.05.2024 (ALKA SARIN)
Aman Jain JUDGE
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: YES/NO
AMAN JAIN
2024.05.08 21:33
I attest to the accuracy and
integrity of this judgment/order.