Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges

    Sunil Kumar v. State Of Haryana

    Raj Mohan Singh, J. (Oral):— Office has reported that present petition bearing CRR No.743 of 2020 is the duplicate of CRR No. 98 of 2020, which is pending in the High Court.

    2. Hence, CRR No.743 of 2020 is ordered to be withdrawn. However, liberty is granted to the petitioner that if the statement of fact made by the office is found to be otherwise, he may move an appropriate application for revival of present revision petition.

    3. Disposed of.

    Use AI to get other relevant cases.

    Comments

    Sunil Kumar v. State Of Haryana
    (Mar 19, 2020)