Rajinder Parshad & Ors vs State Of Haryana And Ors
2022 Latest Caselaw 16847 P&H

Citation : 2022 Latest Caselaw 16847 P&H
Judgement Date : 14 December, 2022

Punjab-Haryana High Court

Rajinder Parshad & Ors vs State Of Haryana And Ors on 14 December, 2022

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(210) CWP-10537-2017
Date of Decision: 14.12.2022

RAJINDER PARSHAD & ORS
..-Petitioner(s)
VS
STATE OF HARYANA AND ORS ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Manav Dhull, Advocate for Mr. J.S. Duhan, Advocate for the petitioners.

Mr. Saurabh Mohunta, DAG, Haryana.

38 OK 2K ok

VIKRAM AGGARWAL, J (QRAL)

Learned counsel for the petitioners prays that he may be permitted to withdraw the present writ petition with liberty to pursue his remedy with the respondents.

In view of the statement, the present writ petition is dismissed as withdrawn with liberty to the petitioners to pursue their remedy with the

respondents in accordance with law.

(VIKRAM AGGARWAL) JUDGE 14.12.2022 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2022.12.14 17:33

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