Jagtar Singh vs M/S C.M. Traders
2023 Latest Caselaw 4374 P&H

Citation : 2023 Latest Caselaw 4374 P&H
Judgement Date : 17 April, 2023

Punjab-Haryana High Court

Jagtar Singh vs M/S C.M. Traders on 17 April, 2023

HAMANT
2023.04.17 17:36

2023:PHHC:052263

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(124) CRM-M-18316-2023
Date of Decision: 17.04.2023
JAGTAR SINGH ..-Petitioner
VERSUS
M/S C.M. TRADERS ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Ms. Srishti Shukla, Advocate for the petitioner.

38 OK 2K ok

VIKRAM AGGARWAL, J (ORAL)

Learned counsel for the petitioner, after arguing for some time, submits that she may be permitted to withdraw the present petition with

liberty to file an appropriate application before the Court concerned for

extension of time in accordance with law.

In view of the statement made by learned counsel for the

petitioner, the present petition is dismissed as having been withdrawn with

liberty aforesaid.

(VIKRAM AGGARWAL) JUDGE 17.04.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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

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Jagtar Singh vs M/S C.M. Traders
2023 Latest Caselaw 4374 P&H

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Jagtar Singh vs M/S C.M. Traders
2023 Latest Caselaw 4374 P&H