Sukhraj Singh @ Raja vs Assistant Director
2024 Latest Caselaw 7475 P&H

Punjab-Haryana High Court

Sukhraj Singh @ Raja vs Assistant Director on 8 April, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

2024: PHHC:047609-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
214 CRM-M-41293-2019
Date of decision: 08.04.2024
SUKHRAJ SINGH @ RAJA
...Petitioner
VERSUS
ASSISTANT DIRECTOR

...Respondent

CORAM : HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. V.D. Goyal, Advocate
for the petitioner.

Ms. Promila Nain, Sr. Panel Counsel for UOI.

3B KK

SURESHWAR THAKUR, J.(ORAL)

(1) Learned counsel for the petitioner seeks leave to withdraw the instant petition. Leave granted.

(2) However, a direction is made upon the trial Court concerned to within 03 weeks from today, conclude the trial as arises from case bearing complaint No.03/2016 dated 27.04.2016, under Section 45(I) of the

Prevention of Money Laundering Act, 2002.

(3) Disposed of accordingly.

(SURESHWAR THAKUR) JUDGE (DEEPAK MANCHANDA) JUDGE April 08, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.04.09 11:05

| attest to the accuracy and authenticity of this order/judgment.