Hitesh Jain vs State Of Haryana And Others
2024 Latest Caselaw 7603 P&H

Punjab-Haryana High Court

Hitesh Jain vs State Of Haryana And Others on 9 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                     2024:PHHC: 048333

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             274                                        CRM-M-54941-2019
                                                        Date of decision: 09.04.2024

             HITESH JAIN                                                          .... PETITIONER(S)

                                                              VERSUS

             STATE OF HARYANA AND OTHERS                                          ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Dishant Jindal, Advocate for
                                      Mr. Ashwani Talwar, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      Mr. Ashok Tyagi, Advocate
                                      for respondent No.4.

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

As the State has chosen to withdraw the complaint, the present

petition has been rendered infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

(JASJIT SINGH BEDI) 09.04.2024 JUDGE Kusum

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

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