Punjab-Haryana High Court
Dhiraj Sharma @ Dheeraj Sharma vs State Of Ut Chandigarh on 31 August, 2017
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.31656 of 2017
Date of decision: 31st August, 2017
Dhiraj Sharma @ Dheeraj Sharma
... Petitioner
Versus
UT Chandigarh
... Respondent
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH Present: Mr. Pankaj Jain, Advocate for the petitioner.
Mr. A.K. Goyal, APP UT Chandigarh for the respondent/UT.
FATEH DEEP SINGH, J. (O&M) After arguing at length for some time faced with the likely consequences, learned counsel for the petitioner on instructions from his client wishes to withdraw the present petition.
Allowed to do so.
The petition stands dismissed as withdrawn.
(FATEH DEEP SINGH) JUDGE August 31, 2017 rps Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 09-09-2017 11:55:26 :::