Saran Trading Company vs State Of Punjab And Others
2023 Latest Caselaw 5011 P&H

                                                                                2023:PHHC:056158

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

                                                               CRWP-3845-2023 (O&M)
                                                               Date of Decision:- 21.03.2023

                 Saran Trading Company                                           ... Petitioner

                                                      Versus

                 State of Punjab and others                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Ranbir Singh Sekhon, 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 approach the appropriate forum so as to seek redressal of his

grievances.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 21.03.2023                                          (GURVINDER SINGH GILL)
                 mohan                                                       JUDGE
                                  Whether speaking /reasoned         Yes / No
                                  Whether Reportable                 Yes / No




MOHAN SINGH
2023.04.21 16:50
I attest to the accuracy and
authenticity of this
order/judgment