Om Parkash vs State Of Haryana And Another
2024 Latest Caselaw 8471 P&H

Punjab-Haryana High Court

Om Parkash vs State Of Haryana And Another on 22 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                        Neutral Citation No:=2024:PHHC:053507-DB



                                                                   2024:PHHC:053507-DB

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Sr. No.107                                                               LPA-806-2024
                                                         Date of decision : 22.04.2024


Om Parkash                                                                ..... Appellant

                                         Versus

State of Haryana and others                                             ..... Respondents

CORAM :      HON'BLE MR. JUSTICE DEEPAK SIBAL
             HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present :    Mr.Aditya Dassaur, Advocate, for the appellant.

                                      *****
DEEPAK SIBAL, J. (Oral)

1. Learned counsel for the appellant seeks to withdraw the instant appeal

with liberty to the appellant to seek review of the impugned judgment through filing of

an appropriate application.

2. Dismissed as withdrawn with liberty as prayed for.

                                                               [DEEPAK SIBAL]
                                                                   JUDGE



22.04.2024                                                 [DEEPAK MANCHANDA]
shamsher                                                          JUDGE
                    Whether speaking/reasoned       :   Yes / No
                    Whether reportable              :   Yes / No




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