Rajinder Kumar vs State Of Punjab & Ors
2024 Latest Caselaw 7728 P&H

Punjab-Haryana High Court

Rajinder Kumar vs State Of Punjab & Ors on 10 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC: 048936

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             253                                        CRR-1138-2015
                                                        Date of decision: 10.04.2024

             RAJINDER KUMAR                                                     .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB & ORS                                              ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Subham Mehta, Advocate for
                                      Mr. Vivek Salathia, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

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

As the compromise has been arrived at between the parties, the

learned counsel for the petitioner(s) seeks permission to withdraw the

present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 10.04.2024 Kusum

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

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