Jaspreet Singh vs Gurdeep Singh
2024 Latest Caselaw 6931 P&H

Punjab-Haryana High Court

Jaspreet Singh vs Gurdeep Singh on 2 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 043889

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             271                                        CRM-M-6495-2020
                                                        Date of decision: 02.04.2024
             JASPREET SINGH                                                  .... PETITIONER(S)

                                                               VERSUS

             GURDEEP SINGH                                                      ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Achin Gupta, Advocate
                                      for the petitioner(s).

                                      Mr. Gagandeep Singh Simble, Advocate
                                      for the respondent.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

After arguing at some length, the learned counsel for the

petitioner seeks permission to withdraw the present petition with liberty to

avail alternative remedies in accordance with law.

The present petition is ordered to be dismissed as withdrawn

with the liberty as aforesaid.

In case, if any alternative remedy is availed, then the question

of limitation be considered sympathetically.

(JASJIT SINGH BEDI) JUDGE 02.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD