Gurmel @ Meli vs State Of Haryana
2023 Latest Caselaw 19093 P&H

                 CRM-M-53900-2023                                                 2023:PHHC: 140322


                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                241                                     CRM-M-53900-2023
                                                        Date of decision: 03.11.2023

                GURMEL @ MELI
                                                                                  .... PETITIONER
                                                               V/S
                STATE OF HARYANA
                                                                                 ...RESPONDENT

                CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI


                Present:              Mr. P.S. Sekhon, Advocate
                                      for the petitioner.

                                      Mr. Rajiv Goel, DAG, Haryana.

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

The learned counsel for the petitioner seeks permission to withdraw

the present petition, at this stage.

The present petition is ordered to be dismissed as withdrawn, at this

stage.

( 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