Rajeev Mohan Saxena And Ors vs State Of Punjab
2024 Latest Caselaw 13626 P&H

Punjab-Haryana High Court

Rajeev Mohan Saxena And Ors vs State Of Punjab on 5 August, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             292                                        CRM-M-26510-2023
                                                        Date of decision: 05.08.2024

             RAJEEV MOHAN SAXENA AND ORS                                        .... PETITIONER(S)

                                                              VERSUS

             STATE OF PUNJAB                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Mohak Arora, Advocate for
                                      Mr. Manish Soni, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

As the settlement has been arrived at between the parties, the

learned counsel for the petitioners seeks permission to withdraw the present

petition.

Ordered accordingly.

(JASJIT SINGH BEDI) JUDGE 05.08.2024 Kusum

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

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