Punjab-Haryana High Court
Nishan Singh vs State Of Punjab And Others on 19 April, 2024
2024:PHHC:052671
117
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-8559-2024
Date of Decision: 19.04.2024
NISHAN SINGH ...Petitioner
Versus
STATE OF PUNJAB AND OTHERS ...Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:- Mr. Anupam Bhardwaj, Advocate
for the petitioner.
Mr. Pawan Kumar, DAG, Punjab.
*****
JAGMOHAN BANSAL, J. (Oral)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dated 07.03.2024 (Annexure P-6) passed by Senior Superintendent of Police, Tarn Taran.
2. On being confronted with the fact that impugned order is an appellable order, Mr. Anupam Bhardwaj seeks permission to withdraw with liberty to avail remedy of statutory appeal. However, he submits that there would be minor delay and Appellate Authority may be directed to decide appeal on merits.
4. Dismissed as withdrawn with aforesaid liberty.
5. If the petitioner files appeal within a week from today, the Appellate Authority shall decide his appeal on merits.
(JAGMOHAN BANSAL)
19.04.2024 JUDGE
himanshu
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
HIMANSHU
2024.04.19 16:15
I attest to the accuracy and
authenticity of this order/judgment.