Somwati vs State Of Haryana And Others
2023 Latest Caselaw 16635 P&H

2023:PHHC:124981

THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.105 CM-16235-C WP-2023 in/and

CWP-20819-2023 (O&M)
Date of Decision: 22.09.2023

Dr. Somwati .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTIYA
Present: Mr. Arvind Seth, Advocate for the petitioner.

Mr. Ravinder Singh Budhwar, Addl. A.G. Haryana.

28 KK

TRIBHUVAN DAHIYA, J. (ORAL)

CM-16235-C WP-2023

This application has been filed seeking preponement of date of hearing of main case.

Application is allowed. Accordingly, the main case is preponed and taken on Board today itself.

CWP-20819-2023

After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the petition with liberty to approach the respondents to get documents on the basis of which charge sheet has been issued in order to file reply to the same. He also seeks liberty to file a separate petition with regard to

petitioner's claim of 2"! ACP scale.

2. Permitted to do so.

3. Petition stands dismissed as withdrawn with liberty as prayed for. (TRIBHUVAN DAHTYA) JUDGE 22.09.2023 MANINDER Maninder Whether speaking/reasoned : Yes/No

2023.09.22 19:18

I attest to the accuracy and Whether reportable : Yes/No authenticity of this

order/judgment.