Punjab-Haryana High Court
Jagdish Chand Gupta vs State Of Punjab And Another on 22 March, 2023
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2023:PHHC:042797
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
132
CWP-4177 of 2023(O&M)
Date of decision: 22.03.2023
Jagdish Chand Gupta ..Petitioner
Versus
State of Punjab and another ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Deepak Sabherwal, Advocate
for the petitioner.
Mr. Gurpreet Singh, Addl. A.G., Punjab
ANIL KSHETARPAL, J(Oral)
The learned counsel representing the petitioner prays that he may be permitted to withdraw the present writ petition in order to avail an alternative remedy.
Ordered accordingly.
All the pending miscellaneous applications, if any, are also disposed of.
March 22, 2023 (ANIL KSHETARPAL) nt JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
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