Punjab-Haryana High Court
Prithvi Singh @ Ram Valiki Ram vs State Of Haryana And Others on 3 August, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP-7390-2022 (O&M)
Date of decision:03.08.2022
Prithvi Singh @ Ram Valiki Ram
..... Petitioner
Vs.
State of Haryana & others
..... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
Present:- Mr. Mazlish Khan, Advocate for the petitioner.
Ms. Shruti Jain Goel, DAG, Haryana.
.....
TEJINDER SINGH DHINDSA, J. (ORAL).
Having argued the matter at length, counsel seeks withdrawal of the writ petition with liberty to file a petition afresh but with better particulars.
Prayer is allowed.
Dismissed as withdrawn with liberty as prayed for.
(TEJINDER SINGH DHINDSA) JUDGE (PANKAJ JAIN) JUDGE 03.08.2022 shweta Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 04-08-2022 17:46:35 :::