Citation : 2023 Latest Caselaw 16500 P&H
Judgement Date : 21 September, 2023
Neutral Citation No:=2023:PHHC:124645
2023:PHHC:124645
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(208)
CWP-34390-2019
Date of decision: - 21.09.2023
Rani alias Raj Rani
....Petitioner
Versus
The Sub Divisional Magistrate cum Tribunal Phillaur and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. Arshdeep Singh Virdi, Advocate
for Mr. Parshotam Lal Singla, Advocate, for the petitioner.
Mr. Ferry Sofat, Additional Advocate General, Punjab.
****
VIKAS BAHL, J. (ORAL)
1. Present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing order dated 24.07.2019 passed by Sub-Divisional Magistrate-cum-Tribunal, Phillaur, District Jalandhar.
2. Learned State counsel has pointed out that the impugned order is appealable under Section 16 of The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 (for short 'Act of 2007'), even at the instance of the petitioner, in view of the judgment passed by the Hon'ble Division Bench of this Court in 'Paramjit Kumar Saroya Vs. Union of India and another', reported as 2016(3) RCR (Civil) 146, thus, the petitioner seeks to withdraw the present writ petition with liberty to file a statutory appeal in accordance with law.
3. In view of the above statement of learned counsel for the petitioner, the present writ petition is dismissed as withdrawn, with the aforesaid liberty.
( VIKAS BAHL )
September 21, 2023 JUDGE
naresh.k
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
Neutral Citation No:=2023:PHHC:124645
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