Hawa Singh Tanwar vs State Of Maharashtra And Others
2024 Latest Caselaw 9159 P&H

Punjab-Haryana High Court

Hawa Singh Tanwar vs State Of Maharashtra And Others on 29 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

NISHA

2024: PHHC:057854-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

110 LPA-1044-2024 (O&M)
Date of decision: 29.04.2024

HAWA SINGH TANWAR
Appellant
VERSUS

STATE OF MAHARASHTRA AND OTHERS
...Respondents

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

Present: Mr. Amit Sharma (Kanav), Advocate

for the appellant.
3K KK
DEEPAK SIBAL, J.(ORAL)

(1) In light of the law laid down by the Supreme Court in Ram

Kishan Fauji Vs. State of Haryana, (2017) 5 SCC 533, learned counsel for the appellant seeks to withdraw the present appeal with liberty to the

appellant to challenge the impugned judgment before the Supreme Court.

(2) Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 29, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

2024.05.09 10:19 | attest to the accuracy and authenticity of this order/judgment.