Surender Singh vs State Of Haryana And Another
2022 Latest Caselaw 8033 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                  CM-1419-LPA-2022 in/and LPA-615-2022
                                              Date of decision : 28.07.2022

Surender Singh
                                                             .......Appellant
                                     Versus

State of Haryana and another
                                                            ....Respondents


CORAM:       HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
             HON'BLE MR. JUSTICE ARUN PALLI


Present:     Mr. Aditya Yadav, Advocate,
             for the appellant.

             Mr. Deepak Balyan, Addl. Advocate General, Haryana.

                    ****

RAVI SHANKER JHA, CHIEF JUSTICE ( Oral )

After arguing at length and finding that this Court is not agreeing with learned counsel for the appellant, he submits that he may be permitted to withdraw this appeal with liberty to file an application seeking review of the impugned order and judgment before the learned Single Judge on the basis of the documents (Annexures A-1 to A-4) that have been placed before this Court in the appeal.

Prayer is allowed.

Dismissed as withdrawn with the liberty prayed for.

( RAVI SHANKER JHA ) CHIEF JUSTICE

( ARUN PALLI ) JUDGE July 28, 2022 ndj

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

1 of 1