Navneet Kumar vs State Of Haryana
2024 Latest Caselaw 10954 P&H

Punjab-Haryana High Court

Navneet Kumar vs State Of Haryana on 5 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         121                                           CRM-M-31723-2024 (O&M)
                                                                       Date of Decision : 05.07.2024

                         NAVNEET KUMAR                                                     .... Petitioner

                                                            VERSUS

                         STATE OF HARYANA                                                 .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Gaurav Antwal, Advocate for the petitioner.

                                        Mr. Jagdish Manchanda, Addl. AG Haryana.

                         ALKA SARIN, J. (ORAL)

1. After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition. Permitted to do so.

2. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                         05.07.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No

integrity of this judgment/order.