Ashok Verma vs M/S Harsha Associates Pvt. Ltd
2024 Latest Caselaw 9902 P&H

Punjab-Haryana High Court

Ashok Verma vs M/S Harsha Associates Pvt. Ltd on 7 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             261                                        CRR-1458-2023 (O&M)
                                                        Date of decision: 07.05.2024

             ASHOK VERMA                                                   .... PETITIONER(S)

                                                               VERSUS

             M/S HARSHA ASSOCIATES PVT. LTD.                                ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Aakash Naval, Advocate
                                      for the petitioner(s).

                                      Ms. Preeti Manderna, Advocate
                                      for the respondents.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner(s) seeks permission to

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

All the pending miscellaneous applications, if any, stand

disposed of.

(JASJIT SINGH BEDI) JUDGE 07.05.2024 Kusum

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

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