Navin Talwar vs M/S Indoka Sports And Ors
2022 Latest Caselaw 10461 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 120


                                                                   Civil Revision No.3457 of 2022
                                                              Date of Decision: September 05, 2022



                       Navin Talwar
                                                                                  ..... APPELLANT(S)

                                                          VERSUS

                       Ms Indoka Sports & others
                                                                                 ..... RESPONDENT(S)

                                                             ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Piyush Kant Jain, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the petitioner prays for withdrawal of

the petition with liberty to pursue alternate remedies.

Dismissed as withdrawn with liberty aforesaid.

(Tribhuvan Dahiya) Judge September 05, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2022.09.05 14:14 I attest to the accuracy and integrity of this judgment/order.