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Xxxxx vs Xxxxx
2023 Latest Caselaw 3318 P&H

Citation : 2023 Latest Caselaw 3318 P&H
Judgement Date : 5 April, 2023

Punjab-Haryana High Court

Xxxxx vs Xxxxx on 5 April, 2023

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
111 2023:PHHC:047690

CRM-M-16845-2023
Date of decision: 05.04.2023

DEVENDER ..Petitioner
Versus
STATE OF HARYANA ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Aditya Sanghi, Advocate for the petitioner.

Mr. Ashok Singh Chaudhary, Addl. A.G., Haryana.

ANIL KSHETARPAL, J(Oral)

The learned counsel representing the petitioner after realizing that the matter is pending before the Court of Additional Sessions Judge, Narnaul, prays for permission to withdraw the present petition.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

April 05%, 2023 (ANIL KSHETARPAL) Ay/Kanika JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

MOHD AYUB

2023.04.05 16:02

| attest to the accuracy and authenticity of this order/judgment.

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