Inderjit Singh vs State Of Punjab And Others
2023 Latest Caselaw 11419 P&H

                                                                                  2023:PHHC:097429

                                 In the High Court for the States of Punjab and Haryana
                                                  At Chandigarh


                                                                       CWP-16373-2023 (O&M)
                                                                       Date of Decision:-31.07.2023


                 Inderjit Singh                                                   ... Petitioner

                                                         Versus



                 State of Punjab and others                                      ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-           Mr. Namit Gautam, Advocate, for the petitioner.

                                                         *****

GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned counsel for the petitioner

submits that he may be permitted to withdraw the instant petition with liberty

to avail of other remedies so as to pursue his application for grant of Arms

Licence which till date remains undecided.

In view of the aforesaid request, the present petition is dismissed as

withdrawn with liberty aforesaid.

                 31.07.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


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




MOHAN SINGH
2023.07.31 17:19
I attest to the accuracy and
authenticity of this
order/judgment