GURVINDER SINGH GILL, J.
1. Today, at the very outset, the learned counsel for the petitioner submits that he may be permitted to withdraw the present petition.
2. In view of the aforesaid request, the present petition is dismissed as withdrawn.
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Mangh Singh @ Mangat Singh v. State Of Punjab
Mangh Singh @ Mangat Singh v. State Of Punjab
(High Court Of Punjab And Haryana)
CRM-M-42720-2021 (O&M) | 14-10-2021
Advocate List
-
Mr. O.P.Kamboj, Advocate, for the petitioner.
-
Mr. Ajay Pal Singh Gill, DAG, Punjab.
Bench
- HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Eq Citations
- LQ/PunjHC/2021/15352
Head Note
Election — Cancellation of election — Cancellation of election by Supreme Court — Petitioner's counsel seeking permission to withdraw petition — Permission granted — Petition dismissed as withdrawn — Constitution of India, Arts. 32 and 226
