Kamlakar Pathak vs State Of Haryana And Another
2024 Latest Caselaw 8977 P&H

Punjab-Haryana High Court

Kamlakar Pathak vs State Of Haryana And Another on 26 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 057104


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             243                                        CRM-M-1743-2019
                                                        Date of decision : 26.04.2024

             KAMLAKAR PATHAK                                                    .... PETITIONER(S)

                                                               VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Mukesh Rao, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      Mr. Keshav Pratap, Advocate
                                      for the respondent no.2.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, 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The present petition is ordered to be dismissed as withdrawn.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