Rahul And Another vs State Of Punjab And Others
2024 Latest Caselaw 6925 P&H

Citation : 2024 Latest Caselaw 6925 P&H
Judgement Date : 2 April, 2024

Punjab-Haryana High Court

Rahul And Another vs State Of Punjab And Others on 2 April, 2024

2024: PHHC:043847
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
263
CWP-25032-2019 (O&M)
Date of decision: 02.04.2024
Rahul and Another
....Petitioners
Versus
State of Punjab and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KKEKRE
Present: | Mr. Yogesh Aneja, Advocate for the petitioners
Mr. Charanpreet Singh, AAG Punjab
KReRREK
AMAN CHAUDHARY. J. (ORAL)

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to release all the service benefits.

2. Learned counsel prays for withdrawal of the instant petition as the

grievance of the petitioner stands redressed.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 02.04.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.04.03 18:15

| attest to the accuracy and authenticity of this order/judgment