Harbhajan Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 7087 P&H

Punjab-Haryana High Court

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

2024: PHHC:044460
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
203
CWP-15292-1998 (O&M)
Date of decision: 03.04.2024
Harbhajan Singh and Others
....Petitioners
Versus
State of Punjab and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KKEKRE
Present: | Mr. Armaan Dahiya, Advocate for the petitioners
Mr. Arun Gupta, DAG 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 certiorari for quashing of the impugned order dated 07.09.1998, whereby the petitioners have

been ordered to be reverted.

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

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 03.04.2024 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