Baljeet And Others vs State Of Haryana
2024 Latest Caselaw 7469 P&H

Punjab-Haryana High Court

Baljeet And Others vs State Of Haryana on 8 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:047046

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                   CRR-694-2024 (O&M)
                                                                   Date of Decision:- 08.04.2024

                 Baljeet and others                                                  ... Petitioners
                                                          Versus

                 State of Haryana                                                    ... Respondent

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Manoj Kumar Taya, Advocate, for the petitioners.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, the learned counsel for the petitioners

submits that he may be permitted to withdraw the present petition with

liberty to raise all the pleas as have been raised herein before the trial Court

at appropriate stage.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 08.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No
                                      Whether Reportable                 Yes / No







integrity of this order/judgment