Kailash Garg vs Chairman Chandigarh Housingh Board And ...
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Punjab-Haryana High Court

Kailash Garg vs Chairman Chandigarh Housingh Board And ... on 2 April, 2024

                                                                                                    2024:PHHC:044086
                            220            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                            CWP-29541-2017 (O&M)
                                                                            DECIDED ON: 02.04.2024

                            KAILASH GARG                                                    .....PETITIONER
                                                                    VERSUS

                            CHAIRMAN CHANDIGARH HOUSING BOARD AND ORS
                                                              .....RESPONDENTS

                            CORAM:         HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:       Mr. Sumit Sinha, Advocate, for the petitioner.

                                           Ms. Madhu Dayal, Advocate, and
                                           Mr. Prince Pushpinder Rana, Advocate,
                                           for the respondent(s) - Chandigarh Housing Board.

                                           Mr. Rakesh Sobti, Advocate, for respondent No.4.

                            SANJAY VASHISTH, J (ORAL)

1. On 30.10.2023, following order was passed:-

"Present: Mr. Sumit Sinha, Advocate, for the petitioner.

Mr. Rakesh Sobti, Advocate for respondent No.4.

Mr. Nikhil Lather, Advocate for Mr. Anurag Goyal, Advocate for respondent No.5.

**** Learned counsel appearing on behalf of the respondents informs that the petitioner herein already stands compulsorily retired vide order dated 13.01.2019.

Learned counsel appearing on behalf of the petitioner seeks short accommodation to get instructions.

At his request, adjourned to 02.12.2023."

2. Today, counsel for the petitioner submits that he has received instructions that petitioner is no more interested in challenging the action of the respondents, and therefore, prays for withdrawal of the present writ petition.

3. Accordingly, present writ petition stands dismissed as withdrawn.

                                                                                   (SANJAY VASHISTH)
                            02.04.2024                                                   JUDGE
                            Lavisha

                            Whether speaking/reasoned      Yes/No
                            Whether reportable             Yes/No

authenticity of this order/judgment