Shiv Sharma vs Pawan Bhardwaj
2024 Latest Caselaw 5729 P&H

Punjab-Haryana High Court

Shiv Sharma vs Pawan Bhardwaj on 13 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 036029


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             267                                       CRM-M-7531-2019
                                                       Date of decision: 13.03.2024

             SHIV SHARMA                                                    .... PETITIONER(S)

                                                             VERSUS

             PAWAN BHARDWAJ                                                     ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Dinesh Kumar, Advocate with
                                      Mr. Sohal Lal Goel, Advocate and
                                      Ms. Sonika, Advocate
                                      for the petitioner(s).

                                      Mr. Sumit Kalyan, Advocate for
                                      Mr. G.S. Madaan, Advocate
                                      for the respondent.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

As the complaint has been withdrawn by the complainant, the

learned counsel for the petitioner submits that the present petition has been

rendered infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

(JASJIT SINGH BEDI) JUDGE 13.03.2024 Kusum

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

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