Punjab-Haryana High Court
Parampreet Singh Randhawa vs State Of Punjab And Others on 30 March, 2022
Bench: M.S. Ramachandra Rao, Jasjit Singh Bedi
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-4557-CWP-2022 in
CWP No.11502 of 2019
Date of Decision: 30.03.2022
PARAMPREET SINGH RANDHAWA ....... Applicant/Petitioner
V/s.
STATE OF PUNJAB AND OTHERS .......Respondents
CORAM: HON'BLE MR. JUSTICE M.S. RAMACHANDRA RAO.
HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Ms. Seem Arora, Advocate,
for the applicant-petitioner.
Mr. Pankaj Gupta, Additional Advocate General, Punjab.
***
M.S. RAMACHANDRA RAO, J. (Oral)
CM-4557-CWP-2022 This application is filed by the petitioner to seek withdrawal of the main Writ Petition which is listed for hearing on 02.05.2022.
Having regard to the reasons assigned in the application, the same is allowed, and main Writ Petition is taken on Board today itself.
CWP No.11502 of 2019Having regard to the aforesaid orders passed in the application for withdrawal, the instant Writ Petition stands dismissed as withdrawn.
(M.S. RAMACHANDRA RAO) JUDGE (JASJIT SINGH BEDI) JUDGE March 31, 2022 Ess Kay Whether speaking / reasoned : Yes /No. Whether Reportable : Yes/No For Subsequent orders see CM-4557-CWP-2022 Decided by HON'BLE MR. JUSTICE M.S. RAMACHANDRA RAO; HON'BLE MR. JUSTICE JASJIT SINGH BEDI 1 of 1 ::: Downloaded on - 01-05-2022 20:20:32 :::