Punjab-Haryana High Court
Sukhdev Singh vs State Of Punjab And Others on 14 October, 2025
258
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-11176-2022
DATE OF DECISION: 14.10.2025
SUKHDEV SINGH
.....PETITIONER
VERSUS
STATE OF PUNJAB AND OTHERS
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SUMEET GOEL
Present: - Mr. Kanwaljeet Singh Brar, Advocate for the petitioner.
Mr. Baljinder Singh Sra, Addl. AG, Punjab.
Mr. APS Deol, Sr. Advocate with
Mr. Arun Kumar Goyat, Advocate for respondents No.4 to 9.
.....
SUMEET GOEL, J (ORAL)
Learned counsel appearing for the petitioner submits that he may by permitted to withdraw the petition in hand with liberty to avail remedy(s) as available in law.
Ordered accordingly.
(SUMEET GOEL) 14.10.2025 JUDGE Jatin Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 10-11-2025 02:51:12 :::