Punjab-Haryana High Court
Samadhi Yog Shiv Sewa Committee vs State Of Ut, Chd on 24 February, 2023
MOHIT IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 217 CRM-M-19875-2022 (O&M) Date of decision: 24.02.2023 SAMADHI YOG SHIV SEWA COMMITTEE ....Petitioner(s) Versus STATE OF UT, CHD. ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY REESE Present: Mr. Davinder Lubana, Advocate for the petitioner.
Mr. Shashank Bhandari, Addl. P.P., U.T. Chandigarh. RERKK AMAN CHAUDHARY. J.
Learned counsel for the petitioner prays for withdrawal of the instant petition on account of the fact that the main accused namely Mahant Parkasha Nand has passed away.
Ordered accordingly.
(AMAN CHAUDHARY) JUDGE February 24, 2023 M.Kamra Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2023.02.28 09:49 | attest to the accuracy and authenticity of this order/judgment