Punjab-Haryana High Court
Jaswinderr Singh Lall vs State Of Punjab And Ors on 24 February, 2021
Author: Hari Pal Verma
Bench: Hari Pal Verma
123
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-8738-2021
Date of decision:24.02.2021.
JASWINDER SINGH LALL ... Petitioner
Versus
STATE OF PUNJAB AND ORS .... Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. B.S. Makar, Advocate,
for the petitioner.
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HARI PAL VERMA, J.(Oral)
The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.
After arguing for some time, learned counsel for the petitioner seeks withdrawal of the present petition, so as to avail the remedy(s) as available under law.
Dismissed as withdrawn with liberty aforesaid.
(HARI PAL VERMA) JUDGE February 24, 2021 mani Whether speaking/reasoned Yes/No. Whether Reportable: Yes/No. 1 of 1 ::: Downloaded on - 25-02-2021 02:35:45 :::