Shamsher Singh vs State Of Punjab And Others
2024 Latest Caselaw 7086 P&H

Punjab-Haryana High Court

Shamsher Singh vs State Of Punjab And Others on 3 April, 2024

MOHIT

2024: PHHC:044317
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
117
CWP-7478-2024 (O&M)
Date of decision: 03.04.2024
Shamsher Singh
....Petitioner
Versus
State of Punjab and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KKEKRE
Present: | Mr. Deepak Nayar, Advocate for the petitioner
RRERK
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 certiorari for setting aside the order dated 05.02.2024, issued by respondent No.4.

2. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the instant petition to file a representation before the Department, which may be directed to be decided in a time bound manner.

3. Dismissed as withdrawn. However, in case, a representation is filed by the petitioner within a period of 4 weeks, the same be decided by the

respondents expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 03.04.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

2024.04.03 18:15 | attest to the accuracy and authenticity of this order/judgment