Punjab-Haryana High Court
Netrapal Singh vs Rajpal Singh Kasana And Anr on 16 July, 2024
Author: Archana Puri
Bench: Archana Puri
Neutral Citation No:=2024:PHHC:088400
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.223
TA-624-2023
Date of Decision: 16.07.2024
NETRAPAL SINGH
....Applicant
Versus
RAJPAL SINGH KASANA AND ANOTHER
..... Respondents
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present:- Mr. Supneet Singh, Advocate
for the applicant.
*****
ARCHANA PURI, J. (ORAL)
Mr. Gurnoor Singh Sethi, Advocate, has made appearance on behalf of the respondents and filed Power of Attorney, which is taken on record.
At this stage, learned counsel for the applicant submits that he does not want to pursue with the present transfer application and the same may be dismissed as withdrawn.
Ordered accordingly.
(ARCHANA PURI) 16.07.2024 JUDGE Himanshu Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 23-07-2024 02:51:35 :::