Hitesh Aggarwal And Anr vs State Of Haryana
2024 Latest Caselaw 14137 P&H

Punjab-Haryana High Court

Hitesh Aggarwal And Anr vs State Of Haryana on 7 August, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             288                                        CRM-M-41515-2022
                                                        Date of decision: 07.08.2024

             HITESH AGGARWAL AND ANR                                         .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Dinesh Arora, Advocate
                                      for the petitioner(s).

                                      Mr. Deepak Grewal, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

As the petitioner has been placed in Column No.II, the learned

counsel for the petitioners wishes to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 07.08.2024 Kusum

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

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