(High Court Of Punjab And Haryana)
CRM-M No.27063 of 2021 | 22-09-2021
FATEH DEEP SINGH, J.
1. After arguing for some time, faced with the likely consequences, learned counsel for the petitioner on instructions from his client has made statement withdrawing the present petition at this stage.
2. Allowed to do so.
3. The petition stands dismissed as withdrawn.
Mr. Suvir Sidhu, Advocate for the petitioner. Mr. Karanbir Singh, Asst. Advocate General, Punjab for the respondent/State.
Constitution of India — Arts. 32 and 226 — Writ petition — Dismissal of — Petitioner withdrawing petition — Petition dismissed as withdrawn
