Balbir Singh vs State Of Haryana
2023 Latest Caselaw 15362 P&H

                                                                               CRM-M-4672-2019




              2.                      Learned counsel for the petitioner submits that in one of the cases i.e.
              CRM-M-4508-2019, cancellation report has been presented before the Court
              concerned, as such the same has been rendered infructuous, however, the other
              cases, challans are yet to be presented.

              3.                      Learned State counsel submits that the challan has been prepared in
              the said cases on 10.06.2023 and shall be presented before the Court concerned
              within a period of 1 month.
              4.                      In view of the above, learned counsel for the petitioners prays for
              withdrawal of the instant petition with liberty to raise all pleas before the Court
              below at appropriate stage.
              5.                      Ordered accordingly.




MOHIT
2023.09.06

21:16 I attest to the accuracy and authenticity of this order/judgment