Punjab-Haryana High Court
Narinder Kumar Vij And Others vs State Of Punjab And Another on 24 January, 2022
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
(117) CRM-M No. 37396 of 2021 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No. 37396 of 2021
Date of decision: 24.01.2022
Narinder Kumar Vij and others ...... Petitioners.
Versus
State of Punjab and another ..... Respondents.
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Ritesh Pandey, Advocate, for the petitioners.
****
ANUPINDER SINGH GREWAL, J. (ORAL)
Heard through video conferencing.
Learned counsel for the petitioners contends that he may be permitted to withdraw this petition with liberty to raise the points taken herein before the trial Court in accordance with law.
The petition is dismissed as withdrawn with aforesaid liberty.
(ANUPINDER SINGH GREWAL)
24.01.2022 JUDGE
Ramesh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1 of 1
::: Downloaded on - 24-01-2022 20:49:45 :::