Ashish Gupta vs State Of Haryana And Others
2024 Latest Caselaw 6399 P&H

Punjab-Haryana High Court

Ashish Gupta vs State Of Haryana And Others on 20 March, 2024

CWP-21021-2020 (O&M) 1
2024: PHHC: 040513

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.201-5 CWP-21021-2020 (O&M)
Date of Decision: 20.03.2024
Ashish Gupta .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: None for the petitioner.

Mr. Hemant Bassi, Advocate
for the applicant in CM-5028-CWP-2022.

Mr. Rohit Arya, DAG, Haryana.

Mr. A.P.S.Deol, Senior Advocate with
Mr. Prateek Rathee, Advocate for all the private respondents.

Mr. Prateek Gupta, Advocate for respondent no.11/CBI.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

CM-21175-CWP-2023

This is an application for placing on record compromise deed, dated 11.07.2023, entered into between the petitioner and respondent companies, as Annexure R-1.

Application is allowed and the said compromise is taken on record as Annexure R-1.

CM-5028-C WP-2022

Learned counsel for the applicant seeks permission to withdraw the instant application with liberty to take appropriate remedies, as available to him, in accordance with law.

Permitted to do so.

Application stands dismissed as withdrawn with liberty as

MANINDER d fi 2024.03.23 17:28

I attest to the accuracy Praye or. authenticity of this

order/judgment.

CWP-21021-2020 (O&M) 2 2024: PHHC: 040513

CWP-21021-2020 (O&M)

Since there is no representation on behalf of the petitioner, the petition stands dismissed for want of prosecution. Pending miscellaneous application(s), if any, stand disposed of

as having been rendered infructuous.

(TRIBHUVAN DAHTYA) JUDGE 20.03.2024 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No