Sonu Goyal vs State Of Ut Chandigarh And Ors
2022 Latest Caselaw 16844 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
             AT CHANDIGARH.

114                               CWP No.28631 of 2022(O&M)
                                  Date of Decision: 14.12.2022

Sonu Goyal                                            ....Petitioner.

                           Versus

State of U.T. Chandigarh and others               ....Respondents.
                          ***
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
             HON'BLE MR. JUSTICE LALIT BATRA
                          ----
Present:     Ms. Sukhvir Gill, Advocate for the petitioner.
             ****
Harinder Singh Sidhu, J.

Learned counsel for the petitioner wishes to withdraw the

instant writ petition with liberty to file an execution petition before the

Executing Court for execution of judgment and decree dated 31.07.2019

and take all other appropriate legal proceedings including filing

representations to the competent authorities of the Union Territory,

Chandigarh.

Disposed of as withdrawn with liberty aforesaid.

(HARINDER SINGH SIDHU) JUDGE

(LALIT BATRA) JUDGE 14.12.2022 D.Gulati Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No

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