Harmanjeet Singh vs State Of Punjab
2023 Latest Caselaw 14739 P&H

                                                                                 2023:PHHC:113629

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


                                                                     CRM-M-43157-2023 (O&M)
                                                                     Date of Decision:-31.08.2023


                 Harmanjeet Singh                                                ... Petitioner

                                                       Versus

                 State of Punjab                                                ... Respondent

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Karun Bansal, Advocate, with
                                  Ms. Bhavika Bansal, Advocate, for the petitioner.

                                  Mr. Inderpreet Singh Kang, AAG, Punjab.

                                                       *****

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.

In view of the aforesaid request, the present petition is dismissed

as withdrawn.

                 31.08.2023                                     ( GURVINDER SINGH GILL )
                 mohan                                                   JUDGE



                                  Whether speaking /reasoned       Yes / No

                                  Whether Reportable               Yes / No




MOHAN SINGH
2023.08.31 15:29

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