Bhagat Singh vs State Of Haryana And Another
2024 Latest Caselaw 5896 P&H

Punjab-Haryana High Court

Bhagat Singh vs State Of Haryana And Another on 14 March, 2024

SANDEEP SETHI
2024.03.23 12:50

2024:PHHC:036841
CRM-10651-2024 in/and
CRM-M-60996-2023 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(125)
CRM-10651-2024 in/and
CRM-M-60996-2023 (O&M)
Date of Decision:-14.03.2024
Bhagat Singh
beeeee Petitioner
Versus
State of Haryana and another
beeeee Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. B.S. Tewatia, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Haryana.

36 2 2 2k

ALOK JAIN, J. (Oral)

CRM-10651-2024

The present application is for preponement of the main case from 02.05.2024 to an early date and permission to withdraw the same with liberty to file a fresh one with better particulars.

For the reasons recorded in the application, the same is allowed.

Main case is taken up on Board for disposal today itself.

CRM-M-60996-2023 (O&M)

1. Learned counsel for the petitioner wishes to withdraw the present petition with liberty to file a fresh one with better particulars.

2. In the present case there is change of counsel which is not

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2024:PHHC:036841 CRM-10651-2024 in/and CRM-M-60996-2023 (O&M)

appreciated, however, in light of the prayer made by learned counsel for the petitioner, the present petition is dismissed as withdrawn without

expressing any opinion on the merits of the case.

3. Pending miscellaneous application shall also stand disposed of. (ALOK JAIN) JUDGE March 14, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.03.23 12:50

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