Lakhwinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 8290 P&H

Punjab-Haryana High Court

Lakhwinder Singh vs State Of Punjab And Others on 19 April, 2024

                                                                                              2024:PHHC:052669
              113
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                         CWP-8541-2024
                                                                         Date of Decision: 19.04.2024


              LAKHWINDER SINGH                                                           ...Petitioner
                                      Versus
              STATE OF PUNJAB AND OTHERS                                                 ...Respondents

              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. Anupam Bhardwaj, Advocate
                                       for the petitioner.

                                       Mr. Pawan Kumar, DAG, Punjab.

                                               *****

              JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking setting aside of order dated 07.03.2024 (Annexure

P-6) passed by Senior Superintendent of Police, Tarn Taran.

2. On being confronted with the fact that impugned order is an

appellable order, Mr. Anupam Bhardwaj seeks permission to withdraw with

liberty to avail remedy of statutory appeal. However, he submits that there would

be minor delay and Appellate Authority may be directed to decide appeal on

merits.

4. Dismissed as withdrawn with aforesaid liberty.

5. If the petitioner files appeal within a week from today, the Appellate

Authority shall decide his appeal on merits.

                                                                         (JAGMOHAN BANSAL)
              19.04.2024                                                      JUDGE
              himanshu

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





authenticity of this order/judgment.