Rahul Singh vs Lalit Bhatt
2024 Latest Caselaw 18027 P&H

Punjab-Haryana High Court

Rahul Singh vs Lalit Bhatt on 26 September, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                             Neutral Citation No:=2024:PHHC:128170




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247               IN THE HIGH COURT OF PUNJAB AND HARYANA
                              AT CHANDIGARH


                                                       CRM-A No.529 of 2022(O&M)
                                                       Date of Decision: 26.09.2024

Rahul Singh                                                   ... applicant-appellant

                                           Versus

Lalit Bhatt                                                   ...respondent
CORAM:         HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:       Mr. S. K. Sharma, Advocate
               for the petitioner.

               Mr. Shubham Grover, Advocate
               for the respondent.

                          ****
ANOOP CHITKARA, J.

Seeking grant of leave to appeal against impugned judgment dated 04.03.2022 passed by the trial Court, the applicant-appellant has come up before this Court under Section 378(4), Cr.P.C.

2. At the outset, counsel for the applicant-appellant, seeks to withdraw the present leave to appeal.

3. Given above, the present leave to appeal is disposed of as withdrawn. All pending application(s), if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 26.09.2024 Sonia Puri Whether speaking/reasoned: Yes/No Whether reportable: Yes/No.

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