Gagandeep Singh Swani vs Sham Lal Handa
2024 Latest Caselaw 7100 P&H

Punjab-Haryana High Court

Gagandeep Singh Swani vs Sham Lal Handa on 3 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 044659

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             305                                        CRM-M-47382-2022
                                                        Date of decision: 03.04.2024

             GAGANDEEP SINGH SWANI                                              .... PETITIONER(S)

                                                              VERSUS

             SHAM LAL HANDA                                                     ....RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Rakesh Bhatia, Advocate
                                      for the petitioner(s).

                                      Mr. Balram Singh, Advocate
                                      for the respondent.

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

After arguing at some length, the learned counsel for the

petitioner wishes to withdraw the present petition with liberty to the

petitioner to raise all the grounds, raised in the present petition before the

Trial Court at the appropriate stage.

The present application is ordered to be dismissed as withdrawn

with the liberty aforesaid.

(JASJIT SINGH BEDI) JUDGE 03.04.2024 Kusum

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

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