Punjab-Haryana High Court
M/S Manikanandan S.N.(Huf), Rewari vs State Of Haryana And Others on 29 March, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
103 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-4501-2022(O&M)
Date of Decision:29.03.2022
M/s Manikanandan S.N. (HUF),
Rewari .......Petitioner
versus
State of Haryana and others ........Respondents
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
***
Present: Mr. Rishab Singla, Advocate
for the petitioner.
***
TEJINDER SINGH DHINDSA, J. (ORAL)
Counsel at the very outset seeks withdrawal of the instant writ petition with liberty to avail any other remedy as may be available in accordance with law.
As per submission and prayer made by counsel, petition is deposed of as withdrawn with liberty as prayed for.
(TEJINDER SINGH DHINDSA) JUDGE ( PANKAJ JAIN ) JUDGE 29.03.2022 sunita Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 01-05-2022 16:59:06 :::