Vinod Kumar vs State Of Punjab And Others
2023 Latest Caselaw 14741 P&H

Citation : 2023 Latest Caselaw 14741 P&H
Judgement Date : 31 August, 2023

Punjab-Haryana High Court

Vinod Kumar vs State Of Punjab And Others on 31 August, 2023

2023: PHHC:113811-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(113) LPA-1209-2023 (O&M)
Date of Decision:31.08.2023
VINOD KUMAR .. Appellant
STATE OF PUNJAB AND OTHERS vs ... Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. J. S. Bhandohal, Advocate for the appellant.

Mr. R.S. Pandher, Sr. DAG, Punjab.

38 OK 2K ok

DEEPAK SIBAL, J (QRAL)

1. Learned counsel for the appellant seeks to withdraw the present appeal to enable the appellant to avail of his remedy against the impugned order before the Supreme Court.

2. Learned State Counsel has no objection to the acceptance of the

afore prayer made by learned counsel for the appellant.

3. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (VIKRAM AGGARWAL)

JUDGE

31.08.2023

Hemant

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2023.09.02 11:36

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