Murli Singh Verma And Anr vs State Of Punjab And Others
2023 Latest Caselaw 22606 P&H

Punjab-Haryana High Court

Murli Singh Verma And Anr vs State Of Punjab And Others on 22 December, 2023

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2023:PHHC: 165407


                                      THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                      115                                                CRM-M-64944-2023
                                                                        Date of Decision:-22.12.2023

                      MURLI SINGH VERMA AND ANR.
                                                                              ......PETITIONER(S)

                                                              VERSUS

                      STATE OF PUNJAB AND OTHERS

                                                                           ......RESPONDENT(S)


                      CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:           Ms. Gurmeet Kaur Dhillon, Advocate
                                         for the petitioner(s).

                                         ******

                      JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioners seeks permission to withdraw the present petition with liberty to

avail alternative remedies in accordance with law.

The present petition is ordered to be dismissed as withdrawn

with the liberty as aforesaid.

(JASJIT SINGH BEDI) JUDGE 22.12.2023 KUSUM

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD