Satgur Singh vs State Of Punjab And Another
2024 Latest Caselaw 6923 P&H

Punjab-Haryana High Court

Satgur Singh vs State Of Punjab And Another on 2 April, 2024

                                                             2024:PHHC:043600
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  113
                                                                   CWP-2522-2024
                                                                    Date of decision: 02.04.2024

                  Satgur Singh                                                 ....Petitioner
                                                     Versus

                  State of Punjab and another                                  ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                      *****

Present: Mr. Ashok Kumar, Advocate for Mr. Navjot Singh, Advocate for the petitioner.

Mr. Gagneshwar Walia, Addl. A.G., Punjab. ***** AMAN CHAUDHARY. J (Oral)

1. The prayer in the present Civil Writ Petition under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

certiorari, for quashing of order dated 29.01.2024, Annexure P-9.

2. Learned counsel for the petitioner prays for withdrawal of the

present petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 02.04.2024 Hemant

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

integrity of this order/judgment