Gulshan Pahwa Alias Gulshan Arora vs Dharmpal Raheja
2024 Latest Caselaw 7482 P&H

Punjab-Haryana High Court

Gulshan Pahwa Alias Gulshan Arora vs Dharmpal Raheja on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:047336

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         122                                              CR-1723-2024 (O&M)
                                                                          Date of Decision : 08.04.2024

                         GULSHAN PAHWA ALIAS GULSHAN ARORA                                  .... Petitioner

                                                            VERSUS

                         DHARAMPAL RAHEJA                                                 .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Bhavesh Aggarwal, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty to avail his

remedies as available in law.

2. Dismissed as withdrawn with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

                         08.04.2024                                             (ALKA SARIN)
                         Aman Jain                                                 JUDGE

                                              NOTE:       Whether speaking/non-speaking: Speaking
                                                          Whether reportable: YES/NO

integrity of this judgment/order.