Gurvinder Singh vs State Of Punjab And Others
2023 Latest Caselaw 3725 P&H

                                                                                2023:PHHC:048940

                               In The High Court for the States of Punjab and Haryana
                                             At Chandigarh

                                                               CRWP-617-2021 (O&M)
                                                               Date of Decision:- 11.04.2023


                 Gurvinder Singh                                                 ... Petitioner

                                                      Versus


                 State of Punjab and others                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-        Mr. Hardeep Singh, Advocate, for the petitioner.

                                  Mr. Siddharth Attri, AAG, Punjab.

                                  *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that respondent No.5-Sukhman Kaur wife of the petitioner is

presently residing with the petitioner happily in their matrimonial home and

that as such he may be permitted to withdraw the instant petition.

In view of the aforesaid request, the present petition is

dismissed as withdrawn.

                 11.04.2023                                          (GURVINDER SINGH GILL)
                 mohan                                                       JUDGE


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




MOHAN SINGH
2023.04.11 14:56
I attest to the accuracy and
authenticity of this
order/judgment