Vikas Sindhu vs State Of Haryana And Others
2024 Latest Caselaw 13636 P&H

Citation : 2024 Latest Caselaw 13636 P&H
Judgement Date : 5 August, 2024

Punjab-Haryana High Court

Vikas Sindhu vs State Of Haryana And Others on 5 August, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

144 CWP-18567-2024
Date of decision: 05.08.2024

VIKAS SINDHU
...Petitioner
VERSUS

STATE OF HARYANA AND ORS
...Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. R.S. Malik, Advocate
for the petitioner.

Mr. Hitesh Pandit, Addl. AG, Haryana.

3K KK

DEEPAK SIBAL, J.(ORAL)

1. Learned counsel for the petitioner seeks to withdraw the present

petition.

2. Dismissed as withdrawn.

(DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA)

JUDGE

August 05, 2024

Nisha Yadav

Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

SHA 2024.08.08 17:20 | attest to the accuracy and authenticity of this order/judgment.

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