Neeraj vs The State Of Punjab And Others
2022 Latest Caselaw 10838 P&H

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH
                          111
                                                                               CRM-M-41094-2022
                                                                               Decided on : 08.09.2022

                          Neeraj
                                                                                        . . . Petitioner(s)
                                                                  Versus
                          The State of Punjab and others
                                                                                     . . . Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: Mr. Vishal Nehra, Advocate
                                   for the petitioner(s).
                                                          ****

                          SANJAY VASHISTH, J. (Oral)

After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty to the

petitioner to seek redressal before the other appropriate forum/Court under

the relevant provisions of law.

Dismissed as withdrawn with liberty as aforementioned.

(SANJAY VASHISTH) JUDGE September 08, 2022 J.Ram

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

JAWALA RAM 2022.09.09 14:43 I attest to the accuracy and authenticity of this order/judgment.