Anurag Chaurasia vs Chhanno Devi And Ors
2024 Latest Caselaw 6125 P&H

Punjab-Haryana High Court

Anurag Chaurasia vs Chhanno Devi And Ors on 18 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:038535

                            140
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             CR-1733-2024 (O&M)
                                                                             Date of decision : 18.03.2024


                            Anurag Chaurasia                                                 ... Petitioner(s)

                                                                Versus

                            Chhanno Devi & Ors.                                            ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Mr. Balkar Singh, Advocate for the petitioner.



                            ALKA SARIN, J. (ORAL)

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

petitioner seeks permission to withdraw the present petition with liberty to

raise all pleas before the Motor Accident Claims Tribunal, Bhiwani.

Permitted to do so.

2. Dismissed as withdrawn with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

                            18.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.