Punjab-Haryana High Court
Paaras Arora vs State Of U.T. Chandigarh on 18 June, 2021
Author: Arun Monga
Bench: Arun Monga
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-21156-2021
Date of Decision: 18.06.2021
Paaras Arora ...Petitioner
Vs.
State of U.T., Chandigarh ...Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present : Mr. B.K.Bali, Advocate,
for the petitioner.
Mr. Rajeev Anand, APP, U.T., Chandigarh.
(Presence marked through video conference).
ARUN MONGA, J. (ORAL)
Learned counsel for the petitioner, at the outset, submits that he wishes to withdraw the present petition with liberty to file a fresh one.
Dismissed as withdrawn with liberty as prayed for.
18.06.2021 (ARUN MONGA)
vandana JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
SHALINI BHATIA
2021.06.18 21:42
I attest to the accuracy and
integrity of this document