Satnam Singh @ Dabbu And Others vs State Of Punjab And Another
2023 Latest Caselaw 19078 P&H

                CRM-M-13246-2023                                                 2023:PHHC: 140335


                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                263                                     CRM-M-13246-2023
                                                        Date of decision: 03.11.2023

                SATNAM SINGH @ DABBU AND OTHERS

                                                                                 .... PETITIONERS

                                                              V/S

                STATE OF PUNJAB AND ANOTHER

                                                                                ...RESPONDENTS

                CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI


                Present:              Mr. Supneet Singh, Advocate for
                                      Mr. P.S. Daliwal, Advocate
                                      for the petitioners.

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                          ****
                JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to withdraw

the present petition with a liberty to file a fresh one, when a proper compromise

is arrived at.

The present petition is ordered to be dismissed as withdrawn with the

liberty aforesaid.

( JASJIT SINGH BEDI ) JUDGE November 03, 2023 Kusum

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

KUSUM 2023.11.04 10:48 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD