Vijay Pal Singh vs U.T. Chandigarh
2023 Latest Caselaw 4989 P&H

                                                                             2023:PHHC:056459
                           IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                         203
                                                                CRM-M-38080-2021

                                                                Date of Decision: 21.04.2023


                         Vijaypal Singh

                                                                           .... Petitioner

                                                   Versus

                         U.T. Chandigarh
                                                                           .... Respondent

                         CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

                         Present: -   Mr. Arjun Dosanj, Advocate for
                                      Mr. Rahil Mahajan, Advocate for the petitioner.

                                      Mr. J.S. Toor, Addl. P.P. for U.T. Chandigarh.

                         ASHOK KUMAR VERMA, J. (ORAL)

Learned counsel for U.T. Chandigarh submits that petitioner

was declared as proclaimed person by the trial Court vide order dated

14.03.2023. Copy of order dated 14.03.2023, is taken on record.

In view of the above, learned counsel for the petitioner

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

liberty to approach the trial Court.

Dismissed as withdrawn, with the liberty aforesaid.

                         21.04.2023                                (ASHOK KUMAR VERMA)
                         rishu                                            JUDGE


                                      Whether speaking/reasoned            Yes/No

                                      Whether Reportable                   Yes/No




RISHU KATARIA
2023.04.24 15:23
I attest to the accuracy and

authenticity of this order/judgment