Maha Singh vs State Of Haryana
2024 Latest Caselaw 6261 P&H

Punjab-Haryana High Court

Maha Singh vs State Of Haryana on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                               2024:PHHC:039652

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        210                                         RSA No.1738 of 1995 (O&M)
                                                                    Date of Decision : 19.03.2024


                        Maha Singh and Others                                         ....Appellants

                                                         VERSUS

                        State of Haryana and Another                               ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Ramesh Hooda, Advocate for the appellants.

                                     Mr. Saurabh Girdhar, AAG Haryana for the respondents.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the appellants seeks permission to

withdraw the present appeal. Permitted to do so.

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 Dismissed as withdrawn.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

stand disposed off.

( ALKA SARIN ) 19.03.2024 JUDGE jk

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

integrity of this order/judgment