Ashok Kumar vs State Of Punjab And Others
2024 Latest Caselaw 10169 P&H

Punjab-Haryana High Court

Ashok Kumar vs State Of Punjab And Others on 10 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                       CHANDIGARH

             236                                        CRWP-4000-2024
                                                        Date of decision: 10.05.2024

             ASHOK KUMAR                                                   .... PETITIONER(S)

                                                               VERSUS

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

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Chandra Shekhar Singh, Advocate
                                      for the petitioner(s).

                                      Ms. Guramrit Kaur, DAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 10.05.2024 Kusum

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

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