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Vinod Kumar vs State Of Haryana And Others
2023 Latest Caselaw 17395 P&H

Citation : 2023 Latest Caselaw 17395 P&H
Judgement Date : 7 October, 2023

Punjab-Haryana High Court
Vinod Kumar vs State Of Haryana And Others on 7 October, 2023
                        110                              Neutral Citation No. 2023:PHHC:130036
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                         CWP-22545-2023
                                                         Date of Decision: October 07, 2023

                        Vinod Kumar                                             ......Petitioner
                                            Versus

                        State of Haryana and others
                                                                             ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:     Mr.Pawan Attri, Advocate
                                     for the petitioner.
                                            ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for quashing of

case, Annexure P-5, titled as 'Municipal Committee, Ladwa vs Vinod

Chopra' filed by respondent No.4 against the petitioner before the Court of

SDO (Civil) Ladwa (respondent No.3) under Public Premises Act as well as

the summoning order dated 12.06.2023, Annexure P-6, passed by respondent

No.3 against the petitioner. It is further prayed to stay the proceedings in the

above-mentioned case as well as of summoning order, dated 12.06.2023,

Annexure P-6, during pendency of the present petition.

Counsel for the petitioner prays for withdrawal of present

petition with liberty to the petitioner to avail the alternative remedy.

Allowed as prayed for.

Petition is dismissed as withdrawn with liberty aforesaid.

                        October 07, 2023                              ( RAJESH BHARDWAJ )
                        meenuss                                              JUDGE

                        1.     Whether speaking/reasoned ?            Yes/No
                        2.     Whether reportable ?                   Yes/No
MEENU
2023.10.07 17:11
I attest to the accuracy and
integrity of this
order/judgment
 

 
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