Punjab-Haryana High Court

Amarjit Singh And Another vs Sunil Kumar on 6 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             202                                        CRM-M-39863-2019
                                                        Date of decision: 06.05.2024

             AMARJIT SINGH AND ANOTHER                                     .... PETITIONER(S)

                                                              VERSUS

             SUNIL KUMAR                                                      ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. B.S. Mittal, Advocate
                                      for the petitioner(s).

                                      Mr. Rupinder Singh Jhand, Addl. A.G., Haryana.

                                      Mr. Ankit Bishnoi, Advocate
                                      for the complainant.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

After arguing for some time, the learned counsel for the

petitioner(s) seeks permission to withdraw the present petition with the

liberty to the petitioners to raise all the grounds, raised in the present

petition before the Trial Court at the appropriate stage.

The present petition is ordered to be dismissed as withdrawn

with the liberty aforesaid.

(JASJIT SINGH BEDI) JUDGE 06.05.2024 Kusum

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

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