Jagmender Singh vs State Of Haryana And Another
2023 Latest Caselaw 4386 P&H

                                                                                2023:PHHC:052264

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


                                                               CRM-M-18607-2023 (O&M)
                                                               Date of Decision:- 17.04.2023


                 Jagmender Singh                                                 ... Petitioner

                                                      Versus


                 State of Haryana and another                                    ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-        Mr. S.K.Malik, Advocate, for the petitioner.

                                  *****

                 GURVINDER SINGH GILL, J. (Oral)

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

submits that he may be permitted to withdraw the instant petition with

liberty to raise all the pleas as have been raised herein before the trial Court

at appropriate stage.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 17.04.2023                                          (GURVINDER SINGH GILL)
                 mohan                                                       JUDGE


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




MOHAN SINGH
2023.04.17 16:31
I attest to the accuracy and
authenticity of this
order/judgment