Baljit Singh vs Union Of India
2023 Latest Caselaw 19814 P&H

                                                                                -2023:PHHC:144838-

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         226
                                                                       CRM-M-15678-2023 (O&M)
                                                                       Date of Decision : 15.11.2023

                         BALJIT SINGH                                                     .... Petitioner

                                                            VERSUS

                         UNION OF INDIA                                                  .... Respondent


                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                         Present :      Mr. Kunal Choksi, Advocate for the petitioner.

                                        Ms. Snigdha Sood, Advocate for

                                        Ms. Puneeta Sethi, Advocate for respondent-UOI.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner seeks permission to withdraw

the present petition. Permitted to do so.

2. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                         15.11.2023                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                    NOTE:      Whether speaking/non-speaking: Speaking

Whether reportable: YES/NO

AMAN JAIN 2023.11.16 09:33 I attest to the accuracy and integrity of this judgment/order.