Punjab-Haryana High Court
Gurucharan Singh vs State Of Punjab And Ors on 7 October, 2021
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
111 CRWP-9467-2021
Date of Decision : 07.10.2021
Gurucharan Singh ...Petitioner
Versus
State of Punjab and others ...Respondents
(Through Video Conferencing)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Harish Mehla, Advocate for the petitioner.
Mr. Ramdeep Partap Singh, DAG, Punjab.
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Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioner submits that as certain discrepancies have occurred while drafting the present petition, he be allowed to withdraw the present petition with liberty to file a fresh one on the same cause of action with better particulars.
Ordered accordingly.
October 7, 2021 (HARSIMRAN SINGH SETHI) aarti JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 08-10-2021 01:18:29 :::