Punjab-Haryana High Court

Lovepreet Singh vs G.P.G. Cattle Feeds Pvt. Ltd on 7 May, 2024

SANDEEP SETHI
2024.05.15 00:05

SLSR BERS RE Be) okt
PPP A HRS OAS
SUSY PS RS Se NA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(129)
CRM-M-12689-2024
Date of Decision:-07.05.2024
Lovepreet Singh
beeeee Petitioner
Versus
G.P.G. Cattle Feed Private Ltd. Company
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2K 3 Oe
Present: Mr. Pawan Attri, Advocate for the petitioner.
2 2K 3 Oe
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of the Complaint

No.NACT/1305/2023 dated 05.01.2024 (Annxure P-1) and the summoning order dated 05.01.2024 (Annexure P-2) as well as all subsequent proceedings arising therefrom.

2. After vehemently arguing on the merits of the case and on finding that this Court is not inclined to grant the relief, learned counsel for the petitioner prays for withdrawal of the present petition and further prays that all his pleas be kept open to be raised by him in defence before the competent Court of jurisdiction.

3. In light of the above, the present petition is dismissed as withdrawn with the aforesaid liberty.

4. It is made clear that this Court has not expressed any opinion on the merits of the case and the liberty granted is only on the request of the

counsel for the petitioner(s) and is not a direction.

(ALOK JAIN) JUDGE May 07, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment