Naresh Kumar vs Ut Chandigarh And Others
2022 Latest Caselaw 10927 P&H

                        CRM-M-41401-2022

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                  CHANDIGARH
                                                CRM-M-41401-2022

                                        Date of Decision: September 09, 2022

                        Naresh Kumar
                                                                                  ...Petitioner
                                                       Versus
                        U.T. Chandigarh and others
                                                                               ...Respondents

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:    Mr. Dhanpat Rai Singla, Advocate,
                                    for the petitioner.

                        SANJAY VASHISTH, J.

Learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to the petitioner to avail

appropriate remedy before concerned Forum/Court, in accordance with

law.

Dismissed as withdrawn with aforementioned liberty.

(SANJAY VASHISTH) JUDGE September 09, 2022 Pkapoor Whether Speaking/Reasoned: YES/NO Whether Reportable: YES/NO

PRASHANT KAPOOR 2022.09.09 13:05 I attest to the accuracy and authenticity of this order/judgment