Punjab-Haryana High Court
Mohinder Ahuja vs Bar Council Of Punjab And Haryana And Anr on 22 October, 2024
Neutral Citation No:=2024:PHHC:138011
11
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
138
CWP-28684-2024 (O&M)
Date of decision: 22.10.2024
Mohinder Ahuja ...Petitioner
VERSUS
Bar Council of Punjab and Haryana and another ...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Mr. Onkar Singh Batalvi, Advocate for the petitioner.
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VINOD S. BHARDWAJ, J. (Oral)
Challenge in the present petition is to the orders dated 10.10.2024 and 11.10.2024 whereby the request of the petitioner seeking hash value and properties of electronic evidence and request of summoning of witnesses was rejected arbitrarily.
After arguing at some length, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail appropriate remedy in accordance with law.
Disposed of as withdrawn with the liberty as aforesaid.
(VINOD S. BHARDWAJ)
22.10.2024 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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