123 IN THE HIGH COURT OF PUNJAB AND HARYANA
M/S TECNO DOORS PVT. LTD. M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND OTHERS CORAM: HON’BLE MR.
Present: Mr.
Mr. Satyam Tandan
Advocates
HARPREET SINGH BRAR
1. Prayer
is for quashing of order dated 23.10.2024 passed by learned Judicial
Magistrate Ist Class,
Cr.P.C. for sine die
disposed of.
2. Learned counsel for the petitioner wishes to withdraw the present
petition and seeks liberty to file a fresh petition with
the manner, as provided under the relevant
3. Dismissed as withdrawn with liberty as prayed for.
March 10, 2025 manisha
(i) (ii)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
M/S TECNO DOORS PVT. LTD. V/S
M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND
HON’BLE MR. JUSTICE HARPREET SINGH BRAR
Mr. Sharat Kapoor, Mr. Shubh Kapoor,
Mr. Satyam Tandan and Mr. Suyash Kumar,
Advocates for the petitioner.
****
HARPREET SINGH BRAR, J. (ORAL)
Prayer in the present petition filed under Section 482 BNSS, 2023
is for quashing of order dated 23.10.2024 passed by learned Judicial
Magistrate Ist Class, Gurugram, whereby application under Section 309
sine die adjournment was dismissed and the complaint was
Learned counsel for the petitioner wishes to withdraw the present
petition and seeks liberty to file a fresh petition with
as provided under the relevant rules of this Court.
Dismissed as withdrawn with liberty as prayed for.
(HARPREET SINGH BRAR 5
Whether speaking/reasoned Whether reportable
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-11243-2025 Date of decision: 10.03.2025
...PETITIONER
M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND ...RESPONDENTS
HARPREET SINGH BRAR
Sharat Kapoor, Mr. Shubh Kapoor,
and Mr. Suyash Kumar,
in the present petition filed under Section 482 BNSS, 2023
is for quashing of order dated 23.10.2024 passed by learned Judicial
Gurugram, whereby application under Section 309
adjournment was dismissed and the complaint was
Learned counsel for the petitioner wishes to withdraw the present
petition and seeks liberty to file a fresh petition with better particulars and in
rules of this Court.
Dismissed as withdrawn with liberty as prayed for.
HARPREET SINGH BRAR) JUDGE
Yes/No Yes/No