Manoj Kumar vs State Of Haryana And Another
2021 Latest Caselaw 465 P&H

114           IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

                                                   LPA-110-2021 (O&M)
                                                   Date of decision: 08.02.2021

Manoj Kumar                                                             ....Appellant

                                        Versus

State of Haryana and another                                            ....Respondents

CORAM:HON'BLE MR. JUSTICE AJAY TEWARI
      HON'BLE MR. JUSTICE RAJESH BHARDWAJ

Present:      Mr. Krishan Kumar Gupta, Advocate
              for the appellant.

                         ****

AJAY TEWARI, J. (ORAL)

1. The present appeal has been filed under Clause X of the Letters Patent

Act against the order dated 16.12.2020 passed by the learned Single Judge in CWP

No.21685 of 2020.

2. One of the main ground taken is that the judgment Annexure P-10 was

specifically brought to the notice of the learned Single Judge but the same has not

been dealt.

3. After arguing for some time, learned counsel for the appellant prays for

permission to withdraw the present appeal with liberty to file a review application.

4. Dismissed as withdrawn with liberty as prayed for.

5. Since the main case has been dismissed, the pending miscellaneous

application(s), if any, also stands dismissed.

( AJAY TEWARI ) JUDGE

( RAJESH BHARDWAJ ) JUDGE 08.02.2021 m. sharma

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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