Gurmeet Singh vs State Of Punjab And Others
2024 Latest Caselaw 10097 P&H

Punjab-Haryana High Court

Gurmeet Singh vs State Of Punjab And Others on 9 May, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

2004: PHHC'054625-DB SEs

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
109 LPA-170-2024
Date of decision: 09.05.2024
GURMEET SINGH
..Appellant
VERSUS
STATE OF PUNJAB AND OTHERS
...Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Rajat Sang, Advocate
for the appellant.

Mr. Amit Goyal, Addl. AG, Punjab.

36 2 2
DEEPAK SIBAL, J.(ORAL)

(1) After arguing for some time, learned counsel for the appellant

seeks to withdraw the present appeal with liberty to the appellant to pursue the letter dated 22.12.2023 issued by the Joint Director (CRS), Ministry of Home Affairs, Government of India to the Chief Registrar of Births & Deaths and

Director of Health & Family Welfare, Chandigarh.

(2) Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA)

JUDGE

May 09, 2024

Nisha Yadav

Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.05.10 17:06

| attest to the accuracy and authenticity of this order/judgment.