Gopi Through His Lrs vs Haryana Wakf Board
2023 Latest Caselaw 316 P&H

                            111-2

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                   CR-2281-2022 (O&M)
                                                                                   Date of decision : 09.01.2023


                            Gopi (since deceased) through LRs                                      ... Petitioner(s)

                                                                       Versus

                            Haryana Wakf Board                                                   ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Mr. Akshay Jindal, Advocate and
                                            Mr. Arman Goyal, Advocate for the petitioners.

                                            Mr. G.N. Malik, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

Learned counsel for the petitioners states that the petitioners

have filed an application for recalling the order dated 23.05.2022. Learned

counsel for the petitioners seeks permission to withdraw the present revision

petition at this stage.

Dismissed as withdrawn at this stage. Pending applications, if

any, also stand disposed off.

                            09.01.2023                                                ( ALKA SARIN )
                            Yogesh Sharma                                                 JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2023.01.10 10:17 I attest to the accuracy and integrity of this order/judgment. Chandigarh