M/S Rikhi Ram Narain Thr Its Sole ... vs Parvinder Singh
2024 Latest Caselaw 7727 P&H

Punjab-Haryana High Court

M/S Rikhi Ram Narain Thr Its Sole ... vs Parvinder Singh on 10 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:049476


                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           124                                              CR No.2165 of 2024
                                                                            Date of Decision : 10.04.2024


                           M/s Rikhi Ram Narain through its Sole Proprietor                   ....Petitioner

                                                              VERSUS

                           Parvinder Singh                                                  ....Respondent


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :    Mr. Vivek Suri, Advocate for the petitioner.


                           ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner seeks permission to withdraw

the present petition with liberty to avail his remedies as available in law.

Permitted to do so.

2. Dismissed as withdrawn with liberty aforesaid. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 10.04.2024 JUDGE jk

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

authenticity of this order/judgment