Mustufa vs State Of Punjab And Others
2024 Latest Caselaw 6000 P&H

Punjab-Haryana High Court

Mustufa vs State Of Punjab And Others on 15 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 037518


                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             245                                        CRWP-1882-2024
                                                        Date of decision: 15.03.2024

             MUSTUFA                                                            .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND OTHERS                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Chander Shekhar Singhal, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

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

After arguing for some time, the learned counsel for the

petitioner(s) seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 15.03.2024 Kusum

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

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