Punjab-Haryana High Court
Shiv Kumar vs U.T, Chandigarh And Ors on 30 November, 2021
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
120
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-48590-2021 (O&M)
Date of decision: 30.11.2021
Shiv Kumar
... Petitioner
Vs.
U.T. Chandigarh and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. M.S. Dua, Advocate
for the petitioner.
Ms. Vasundhara Dalal Anand, APP, U.T. Chandigarh.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
This is second petition for issuance of directions to respondents No.2 & 3 to register FIR against private respondents No.4 & 5 and to conduct fair and impartial investigation; earlier one was dismissed as withdrawn on 29.09.2021.
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to the petitioner to avail the alternative remedy, in accordance with law.
Dismissed as withdrawn with liberty aforesaid.
[ ARVIND SINGH SANGWAN ] 30.11.2021 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 30-11-2021 23:56:35 :::