Malkit Singh vs State Of Punjab And Others
2022 Latest Caselaw 12139 P&H

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH
                          117
                                                                               CRM-M-9226-2022
                                                                               Decided on : 23.09.2022

                          Malkit Singh
                                                                                        . . . Petitioner(s)
                                                                  Versus
                          State of Punjab and others
                                                                                     . . . Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: Mr. Munish Raj Chaudhary, 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 take

recourse to the alternative remedies before the appropriate Court/forum under

the relevant provisions of law.

Dismissed as withdrawn with aforementioned liberty.

(SANJAY VASHISTH) JUDGE September 23, 2022 J.Ram

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

JAWALA RAM 2022.09.23 17:18 I attest to the accuracy and authenticity of this order/judgment.