Maninder Singh vs State Of Punjab And Others
2022 Latest Caselaw 16121 P&H

Citation : 2022 Latest Caselaw 16121 P&H
Judgement Date : 7 December, 2022

Punjab-Haryana High Court

Maninder Singh vs State Of Punjab And Others on 7 December, 2022

MOHIT KUMAR
2022.12.07 16:40

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

115 CRM-M-55175-2022
Date of Decision: 07.12.2022

MANINDER SINGH ...Petitioner
Versus

STATE OF PUNJAB AND OTHERS ... Respondents

Coram: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present: Mr. Angraze Singh Dhindsa, Advocate
for the petitioner.

Mr. Amish Sharma, AAG, Punjab

3 2 3

JAGMOHAN BANSAL, J. (ORAL)

Learned counsel for the petitioner seeks permission of this

Court to withdraw the present petition with liberty to avail remedy as permissible by law.

Dismissed as withdrawn with liberty as aforesaid.

(JAGMOHAN BANSAL) JUDGE 07.12.2022 Mohit Kumar

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

| attest to the accuracy and authenticity of this order/judgment

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