Banarsi vs State Of Haryana
2024 Latest Caselaw 9774 P&H

Punjab-Haryana High Court

Banarsi vs State Of Haryana on 6 May, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                           Neutral Citation No:=2024:PHHC:062341-DB




       IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Sr. No.127                                                            LPA-1139-2024 (O&M)
                                                                  Date of decision : 06.05.2024


Banarsi                                                                         ..... Appellant

                                            Versus

State of Haryana and others                                                   ..... Respondents

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

Present :    Mr.R.S.Malik, Advocate, for the appellant.

                                         *****
DEEPAK SIBAL, J. (Oral)

1. Learned counsel for the appellant seeks to withdraw the instant appeal to

seek review of the impugned judgment.

2. Dismissed as withdrawn with liberty as prayed for.

3. All pending miscellaneous application(s) also stand disposed of.

                                                                      [DEEPAK SIBAL]
                                                                          JUDGE


06.05.2024                                                         [DEEPAK MANCHANDA]
shamsher                                                                  JUDGE
                    Whether speaking/reasoned :        Yes / No
                    Whether reportable        :        Yes / No




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