Sachin vs State Of Haryana
2023 Latest Caselaw 15078 P&H

                       108                                                  .        2023:PHHC:116271

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                         CHANDIGARH

                                                                      CRA-S No.2021 of 2023 (O&M)
                                                                      DATE OF DECISION : 04.09.2023


                       Sachin                                                                 .....Appellant

                                                                versus

                       State of Haryana                                                      .....Respondent


                       CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                       Present :    Mr. Sandeep Saini, Advocate for
                                    Mr. Sahil Choudhary, Advocate for the appellant
                                    Ms. Mahima Yashpal, DAG Haryana
                                              ..

ALKA SARIN, J. (Oral):

CRM-31158-2023

1. For the reasons stated in the application, the delay of 125 days

in filing the appeal is condoned.

2. CRM disposed off.

CRA-S-2021 of 2023

3. Learned counsel for the appellant seeks permission to withdraw

the present appeal as inadvertently two appeals have been filed.

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 Dismissed as withdrawn.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

stand disposed off.

                       04.09.2023                                                     (ALKA SARIN)
                       parkash                                                            JUDGE

                                          NOTE:

Whether speaking/non-speaking: Speaking PARKASH CHAND Whether reportable: YES/NO 2023.09.05 12:03 I attest to the accuracy and authenticity of this order/judgment.