Puran Ram vs State Of Punjab And Others
2022 Latest Caselaw 12741 P&H

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH
                          120
                                                                                CRM-M-45929-2022
                                                                                Decided on : 30.09.2022

                          Puran Ram
                                                                                         . . . Petitioner(s)
                                                                  Versus
                          State of Punjab and others
                                                                                      . . . Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: Mr. Ramesh Sharma, 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 under the provisions of law.

Dismissed as withdrawn with liberty as prayed for.

(SANJAY VASHISTH) JUDGE September 30, 2022 J.Ram

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

JAWALA RAM 2022.10.01 14:07 I attest to the accuracy and authenticity of this order/judgment.