Mithu Singh vs State Of Punjab And Another
2024 Latest Caselaw 8976 P&H

Punjab-Haryana High Court

Mithu Singh vs State Of Punjab And Another on 26 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 057131


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             207                                         CRM-M-11633-2024
                                                         Date of decision : 26.04.2024

               MITHU SINGH                                                    .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND ANOTHER                                      ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. A.S. Dhaliwal, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

Ms. Poonam, Advocate has appeared and filed her vakalatnama

on behalf of the respondent No.2 today in the Court and the same is taken

on record.

After arguing at length, 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The present petition is ordered to be dismissed as withdrawn.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 26.04.2024 Kusum

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

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