Xxxxx vs Xxxxx
2023 Latest Caselaw 4163 P&H

                                                                                        2023:PHHC:050891




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.:   114
                                                      Criminal Revision No.2225 of 2022 (O & M)
                                                                 Date of Decision: April 13, 2023

                       Surender & another
                                                                                   ..... PETITIONER(S)
                                                         VERSUS
                       State of Haryana & another
                                                                              ..... RESPONDENT(S)
                                                             ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA ...

PRESENT: - Mr. A.S. Shera, Advocate, for the applicants-petitioners.

Ms. Mahima Yashpal, Deputy Advocate General, Haryana, assisted by Mr. Surinder Gaur, Advocate, for the complainant.

. . .

Tribhuvan Dahiya, J (Oral)

CRM No.15281 of 2023

This is an application seeking withdrawal of the main

petition.

Application is allowed.

Main Case

Dismissed as withdrawn.

Since the main petition stands decided, pending

application(s), if any, are disposed of having been rendered infructuous.

(Tribhuvan Dahiya) Judge April 13, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2023.04.13 17:33 I attest to the accuracy and integrity of this order/judgment