Ashok Kumar Yadav vs State Of Haryana And Others
2024 Latest Caselaw 7722 P&H

Punjab-Haryana High Court

Ashok Kumar Yadav vs State Of Haryana And Others on 10 April, 2024

2024:PHHC:049140

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.231 CWP-1608-2021 (O&M)
Date of Decision: 10.04.2024
Dr. Ashok Kumar Yadav .... Petitioner
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Dhiraj Chawla, Advocate for the petitioner.
Mr. Suneel Ranga, DAG Haryana.

Mr. Devender Arya, Advocate and
Ms. Anjali, Advocate for respondent no.3.

Mr. Sajjan Singh, Advocate for respondent no.4.
3 2 2

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed, inter alia, seeking a writ of certiorari setting aside the order dated 26.12.2020/07.01.2021, Annexure P-14, whereby the petitioner was warned 'to be careful in future'.

2. Learned State counsel contends that on re-consideration of the matter by the competent authority, the impugned order stands withdrawn, vide order dated 10.05.2022, passed by the second respondent. Accordingly,

the petition has been rendered infructuous, and it may be disposed of as

such.

3. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 10.04.2024 MANINDER Maninder Whether speaking/reasoned_: Yes/No

2024.04.10 18:33

I attest to th d .

[attest to the accuracy an Whether reportable : Yes/No order/judgment.