Ram Parkash vs State Of Punjab And Others
2023 Latest Caselaw 21836 P&H

Punjab-Haryana High Court

Ram Parkash vs State Of Punjab And Others on 13 December, 2023

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

121 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

2023:PHHC: 159454

CWP-26118-2023

Date of Decision: 13.12.2023
Ram Parkash ...Petitioner

Vs.

State of Punjab and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Present Mr. N.P.S. Mann, Advocate for the petitioner.

3K 2k

SANJEEV PRAKASH SHARMA, J.(Oral)

1. After arguing for some time, learned counsel for the petitioner prays to withdraw the writ petition with liberty to pursue the case before the authorities.

2. Granting liberty as prayed for, the writ petition is dismissed as withdrawn.

3. All pending misc. application(s) also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE

13.12.2023

rajesh

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No

RAJESH KUMAR

2023.12.13 15:08

| attest to the accuracy and authenticity of this order/judgment, Punjab & Haryana High Court, Chandigarh.