Satish Kumar vs Bikramjit Singh
2023 Latest Caselaw 19809 P&H

320 (3) 2023:PHHC:144642

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-45246-2019 (O&M)
Date of Decision: 15.11.2023

SATISH KUMAR ....Petitioner
VERSUS
BIKRAMJIT SINGH ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Ms. Himani Kapila, Advocate
for the petitioner.

Mr. M.K. Bhatnagar, Advocate for
Mr. S.K. Bawa, Advocate
for the respondent.

3 2 2
VIKAS SURI, J. (Oral)

1. Through this petition filed under Section 482 Cr.P.C.

challenge has been raised to the order passed under Section 143-A, Negotiable Instruments Act, 1881, whereby interim compensation to the tune of 20 per cent of the cheque amount is ordered to be paid to the complainant.

2. At the very outset, learned counsel for the petitioner seeks withdrawal of the present petition.

3. Learned counsel for the respondent-complainant does not

oppose the limited prayer seeking withdrawal of the petition.

4. Dismissed as withdrawn.

(VIKAS SURI) November 15, 2023 JUDGE Sangeeta

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

SANGEETA

2023.11.16 14:12

I attest to the accuracy and authenticity of this order/judgment