Sanjay Mehendiratta vs State Of Haryana
2024 Latest Caselaw 387 P&H

Punjab-Haryana High Court

Sanjay Mehendiratta vs State Of Haryana on 9 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC:002255

                              THE HIGH COURT OF PUNJAB AND HARYANA AT
                                           CHANDIGARH
                      276 (2 cases)                    CRM-M-36951-2018
                                                       CRM-M-34825-2023
                                                       Date of Decision:-09.01.2024

                      SANJAY MEHENDIRATTA                               ......PETITIONER(S)
                                                           VERSUS
                      STATE OF HARYANA                                    ....RESPONDENT(S)
                                                            AND
                      SANJAY MEHENDIRATTA                               ......PETITIONER(S)
                                                           VERSUS
                      STATE OF HARYANA                                    ....RESPONDENT(S)


                      CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:        Mr. B.S. Rana, Sr. Advocate with
                                      Ms. Niharika Singh, Advocate
                                      for the petitioner(s) in CRM-M-36951-2018.

                                      Mr. Rohit Singh, Advocate for
                                      Mr. S.S. Khurana, Advocate
                                      for the petitioner(s) in CRM-M-34825-2023.

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      ****

                      JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioner(s) seek permission to withdraw these petitions.

The present petitions are ordered to be dismissed as

withdrawn.

A photocopy of this order be placed on the file of other connected case.

(JASJIT SINGH BEDI) JUDGE 09.01.2024 KUSUM

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

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