ARVIND SINGH SANGWAN J.
1. After arguing the matter for some time, counsel for the petitioner submits that he may be permitted to withdraw this petition.
2. Dismissed as withdrawn.
Manpreet Singh v. State Of Punjab
Manpreet Singh v. State Of Punjab
(High Court Of Punjab And Haryana)
CRM-M No.1110 of 2022 (O&M) | 07-05-2022
Advocate List
Bench
- HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Eq Citations
- NON-REPORTABLE
- LQ/PunjHC/2022/8287
Head Note
Constitution of India — Arts. 32 and 226 — Writ petition — Dismissed as withdrawn
