Shailander vs State Of Haryana And Others
2022 Latest Caselaw 16123 P&H

Citation : 2022 Latest Caselaw 16123 P&H
Judgement Date : 7 December, 2022

Punjab-Haryana High Court

Shailander vs State Of Haryana And Others on 7 December, 2022

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
102 CRWP-11210-2022
Date of Decision: 07.12.2022
SHAILANDER «PETITIONER
Versus
STATE OF HARYANA AND OTHERS ..RESPONDENTS

Coram: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present: Mr. Vishwajeet, Advocate
for the petitioner.

Ms. Dimple Jain, AAG, Haryana

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 file afresh with better particulars.

Dismissed as withdrawn with liberty as aforesaid.

(JAGMOHAN BANSAL) JUDGE 07.12.2022 Mohit Kumar

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

MOHIT KUMAR

2022.12.07 16:40

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

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