Yogender Singh vs State Of Haryana And Others
2024 Latest Caselaw 7471 P&H

Punjab-Haryana High Court

Yogender Singh vs State Of Haryana And Others on 8 April, 2024

                                                                                      2024:PHHC:046919

                            108

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                                                                      CWP-7220-2024
                                                                      DECIDED ON: 08.04.2024

                            YOGENDER SINGH                                      .....PETITIONER
                                                             VERSUS

                            STATE OF HARYANA AND OTHERS                         .....RESPONDENTS


                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:     Mr. Rohit Mittal, Advocate,
                                         for the petitioner.

                            SANJAY VASHISTH, J (ORAL)

1. Counsel for the petitioner submits that inadvertently,

incorrect memo of parties has been appended with the present writ

petition.

2. After being pointed out, the provision of appeal i.e. Section

17 of the Payment of Wages Act, 1936, counsel for the petitioner seeks

withdrawal of the present writ petition to enable him to seek remedy

available to him, under the law, i.e. appeal etc.

3. Accordingly, present writ petition stands dismissed as

withdrawn, with the liberty as sought and recorded here above.

                                                                           (SANJAY VASHISTH)
                            08.04.2024                                           JUDGE
                            Lavisha

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

authenticity of this order/judgment