Citation : 2024 Latest Caselaw 18774 P&H
Judgement Date : 22 October, 2024
APURVA
2024.10.23 13:01
I attest to the accuracy and
authenticity of this
document/judgment
High Court, Chandigarh
not disputed by learned counsel appearing on behalf of the respondents.
4. Keeping in view the aforesaid submissions made by learned
counsel for the parties, the present writ petition is dismissed as withdrawn.
5. All pending application(s), if any, shall also stand closed.
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