Labbu Ram vs State Of Haryana
2022 Latest Caselaw 7827 P&H

Citation : 2022 Latest Caselaw 7827 P&H
Judgement Date : 26 July, 2022

Punjab-Haryana High Court

Labbu Ram vs State Of Haryana on 26 July, 2022

101 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-27863-2022
Date of Decision: 26.07.2022

LABBU RAM

....Petitioner
Versus

STATE OF HARYANA
...Respondent

CORAM: Hon'ble Mr.Justice Deepak Sibal

Present: Mr.Aditya Dassaur, Advocate for
Mr. Vikas Lochab , Advocate for the petitioner

Mr.Sumit Jain, Additional Advocate General, Haryana

Deepak Sibal, J. (Oral)

The arguments raised on behalf of the petitioner having not received a favourable response from the Bench and not to invite a decision on merits lest it may prejudice the case of the petitioner at a later stage, learned counsel for the petitioner seeks to withdraw the present petition.

Permitted to do so.

Dismissed as withdrawn.

26.07.2022 (Deepak Sibal) gk Judge

Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No

GOPAL KRISHAN

2022.07.27 11:59

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

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