Punjab-Haryana High Court
Jagir Singh And Others vs Jagir Singh on 11 March, 2022
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-48406-2019 (O&M)
Date of Decision:- 11.3.2022
Jagir Singh and others ... Petitioners
Versus
Jagir Singh ... Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Dilpreet Singh Gandhi, Advocate, for the petitioners.
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GURVINDER SINGH GILL, J. (Oral)
Today, at the very outset, the learned counsel for the petitioners submits that he may be permitted to withdraw the instant petition at this stage with liberty to raise all the pleas, as have been raised herein, before the trial Court at appropriate stage.
In view of the aforesaid request, the present petition is dismissed as withdrawn with liberty aforesaid.
11.3.2022 (GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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