Harbhajan Singh vs Union Of India And Others
2021 Latest Caselaw 3059 P&H

103
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                CWP-21641-2021
                                                Date of Decision:27.10.2021

Harbhajan Singh                                                   ....Petitioner

                                           VS

Union of India and others                                         ....Respondents

CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL

Present:      Mr. Umesh Aggarwal, Advocate
              for the petitioner

              Mr. Ankur Sharma, Sr. Panel Counsel
              for respondents No.1, 3 and 4

                                                *****
SUDHIR MITTAL, J. (Oral)

Learned counsel for the petitioner submits that vide communication

dated 15.09.2021, the petitioner has been asked to make a fresh application for a

passport along with the judgment of acquittal. The same having not been done, the

writ petition is premature. Thus, he may be permitted to withdraw the same with

liberty to file a fresh application along with requisite documents.

Dismissed as withdrawn with the aforementioned liberty.

The respondents are expected to act upon the application in

accordance with law and in an expeditious manner.

( SUDHIR MITTAL ) JUDGE 27.10.2021 Poonam Negi

Whether speaking/reasoned Yes/No Whether Reportable : Yes/No

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