Punjab-Haryana High Court
Anu vs Punjab Wakf Board & Others on 12 August, 2024
Neutral Citation No:=2024:PHHC:103476
S. No.108
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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EFA No.11 of 2018 (O&M)
Date of Decision:12.08.2024
Anu .....Appellant
Vs.
Punjab Wakf Board and others .....Respondents
CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Ms. Jashandeep Kaur, Advocate for Mr. Akhilesh Vyas,
Advocate for the appellant.
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DEEPAK GUPTA, J. (Oral)
Ms. Jashandeep Kaur, Advocate has appeared on behalf of Mr. Akhilesh Vyas, Advocate, through whom this appeal was filed and submits that she is under instruc$ons to make a statement to withdraw this appeal. She has also placed on record affidavit of the appellant- Anu so as to withdraw the present appeal. The said affidavit is taken on record.
In view of the afore-said affidavit and the statement made by learned counsel for the appellant, the present appeal is dismissed as withdrawn.
August 12, 2024 ( DEEPAK GUPTA )
renu JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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