Umed Kumar Sharma vs State Of Haryana And Anr
2024 Latest Caselaw 16145 P&H

Citation : 2024 Latest Caselaw 16145 P&H
Judgement Date : 3 September, 2024

Punjab-Haryana High Court

Umed Kumar Sharma vs State Of Haryana And Anr on 3 September, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

SO24 PROG Hage

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

106 CWP-21792-2024
Date of decision: 03.09.2024

UMED KUMAR SHARMA
..-Petitioner
VERSUS

STATE OF HARYANA AND ANR
... Respondents

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

Present: Mr. Vikram Sheoran, Advocate
for the petitioner.
3K KK
DEEPAK SIBAL, J.(ORAL)

1. Learned counsel for the petitioner seeks to withdraw the present

petition with liberty to file fresh one on the same cause of action with better

particulars.

2. Dismissed as withdrawn with the liberty aforesaid. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE September 03, 2024 Nisha Yadav

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

NISHA

2024.09.05 17:56

| attest to the accuracy and authenticity of this order/judgment.

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