Punjab-Haryana High Court
Binder Singh vs State Of Punjab on 29 January, 2025
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
Neutral Citation No:=2025:PHHC:013235
110.
IN THE HIGH
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM
CRM-2428-2025 IN
CRM
CRM-M-864-2025
Date of decision: 29.01.2025
Binder Singh ....Petitioner
Versus
State of Punjab ....Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Piyush Sharma,, Advocate for the ap
applicant-petitioner.
Mr. H.S.Deol, Senior DAG, Punjab.
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MANJARI NEHRU KAUL,
KAUL J. (ORAL)
CRM-2428-2025 Prayer in this application is for advancing the date of hearing in the main case and for its withdrawall with liberty to file fresh one with better particulars. The main case is fixed for hearing on 18.03.2025.
For the reasons mentioned in the application, same is allowed allowed. The hearing in the main case is preponed and the same is taken on board today itsel itself.
f.
CRM-M-864 864-2025 In view of the request made by the applicant applicant-petitioner, petitioner, the present petition stands dismissed as withdrawn with liberty to file fresh one with better particulars.
(MANJARI NEHRU KAUL) JUDGE January 29, 29 2025 sanjeev Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 31-01-2025 02:53:41 :::