Kartik Mahotra @ Kartik Mahota vs State Of Punjab
2023 Latest Caselaw 21040 P&H

Punjab-Haryana High Court

Kartik Mahotra @ Kartik Mahota vs State Of Punjab on 4 December, 2023

SANDEEP SETHI
2023.12.11 10:39

2023:PHHC:154022

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(106)
CRM-M-60513-2023
Date of Decision:-04.12.2023

Kartik Mahotra @ Kartik Mahota

becca Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Munish Puri, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. After arguing vehemently on the merits of the case and raising

the issue that there is delay in lodging the FIR and more so the boundary

wall of the Civil Hospital, Pathankot, has been constructed coupled with the

fact that there was already breach in the said wall when the area flooded,

counsel for the petitioner prays for withdrawal of the present petition.

2. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case. (ALOK JAIN)

JUDGE

December 04, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment