Bikramjit Singh vs State Of Punjab & Ors
2024 Latest Caselaw 8885 P&H

Punjab-Haryana High Court

Bikramjit Singh vs State Of Punjab & Ors on 25 April, 2024

                                                             2024:PHHC:056364
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               213
                                                                     CWP-22591-2017
                                                                      Date of decision: 25.04.2024

               Bikramjit Singh                                                  ....Petitioner
                                                     Versus

               State of Punjab and others                                      ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                     *****

Present: Ms. Manveen Kahlon, Advocate for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab. ***** AMAN CHAUDHARY. J (Oral)

1. Learned counsel for the petitioner prays for withdrawal of the

present petition to challenge the order dated 02.03.2015, appended as

Annexure R-4/1, of the written statement.

2. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 25.04.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment