Gourav vs State Of Haryana
2024 Latest Caselaw 10682 P&H

Punjab-Haryana High Court

Gourav vs State Of Haryana on 2 July, 2024

                              IN THE HIGH COURT OF PUNJAB AND HARYANA
                                           AT CHANDIGARH

                              206                                CRM-M M No.30052 of 2024
                                                                 Date of decision: 02.07.2024


                GOURAV                                                           .... Petitioner
                                                                 Versus
                STATE OF HARYANA                                                 .... Respondent

                CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

                Present :           Mr Vishal Nehra,, Advocate for the petitioner
                                    Mr.




                                          ****

MANISHA BATRA, BATRA J. (oral)

.

After arguing for some time, learned counsel for the petitioner

seeks withdrawal of the present petition.

Accordingly, the present petition petition is dismissed as withdrawn.

Pending application, if any, also stands disposed of.

(MANISHA BATRA) 02.07.2024 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

integrity of this judgment/order