Satinder Singh Khosla And Others vs State Of Punjab And Others
2023 Latest Caselaw 16508 P&H

                                                                                 2023:PHHC:124071

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh

                                                                     CWP-6090-2020 (O&M)
                                                                     Date of Decision:-21.09.2023


                 Satinder Singh Khosla and others                               ... Petitioners

                                                       Versus

                 State of Punjab and others                                     ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Sahibjeet Singh Sandhu, Advocate, for the petitioners.

                                  Mr. Inderpreet Singh Kang, AAG, Punjab.

                                                       *****

GURVINDER SINGH GILL, J.(Oral)

Short reply by way of affidavit of Mr. Rakesh Kumar Krail,

Chief Engineer/Head Quarter and Dispute Resolution, Water Resources

Department has been filed. The same is taken on record. A copy of the same

has been furnished to learned counsel opposite. In reply it is has been

deposed that the requisite benefits have been released to the petitioner.

Faced with the aforestated position, the learned counsel for the

petitioners submits that he may be permitted to withdraw the instant petition.

In view of the aforesaid request, the present petition is dismissed

as withdrawn.

                 21.09.2023                                     ( GURVINDER SINGH GILL )
                 mohan                                                   JUDGE


                                  Whether speaking /reasoned       Yes / No

                                  Whether Reportable               Yes / No


MOHAN SINGH
2023.09.21 15:01
I attest to the accuracy and
authenticity of this
order/judgment