Punjab-Haryana High Court
Gopal Krishan Gupta vs Air Commodore Trikandiyur Kollath ... on 30 April, 2025
Author: Anoop Chitkara
Bench: Anoop Chitkara
Neutral Citation No:=2025:PHHC:055550
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
117 CRM-M-21936-2025
Date of Decision: 30.04.2025
GOPAL KRISHAN GUPTA ......... Pe oner
Versus
AIR COMMODORE TRIKANDIYUR KOLLATH VENUGOPAL, AND OTHERS ......... Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present:- Pe oner in person.
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ANOOP CHITKARA, J. (ORAL)
A er arguing for some me, pe oner wants to withdraw the present pe on with liberty to avail legal remedy including making representa on to higher authority.
2. Given above, present pe on stands disposed of having been withdrawn with liberty aforesaid. All pending miscellaneous applica ons, if any, stand disposed of.
(ANOOP CHITKARA) JUDGE 30.04.2025 Jyo -II Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 03-05-2025 08:55:44 :::