Punjab-Haryana High Court
Ram Mehar Singh vs State Of Punjab And Others on 7 July, 2023
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
2023:PHHC:085461
In the High Court for the States of Punjab and Haryana
At Chandigarh
CWP-14180-2023 (O&M)
Date of Decision:-07.07.2023
Ram Mehar Singh ... Petitioner
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Pankaj Garg, Advocate for the petitioner.
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GURVINDER SINGH GILL, J.(Oral)
Today, at the very outset, learned counsel for the petitioner submits that he may be permitted to withdraw the instant petition with liberty to pursue his representation dated 03.07.2023 (Annexure P-5) which has already been submitted with respondents No.2 and 3.
In view of the aforesaid request, the present petition is dismissed as withdrawn with liberty aforesaid.
07.07.2023 ( GURVINDER SINGH GILL )
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
MOHAN SINGH
2023.07.07 16:12
I attest to the accuracy and
authenticity of this
order/judgment