Yash Sharma vs Union Of India And Another
2024 Latest Caselaw 8599 P&H

Punjab-Haryana High Court

Yash Sharma vs Union Of India And Another on 23 April, 2024

                                                                                             2024:PHHC:054374
              106
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                            CWP-9033-2024
                                                                            Date of Decision: 23.04.2024


              YASH SHARMA                                                         ...Petitioner
                                                                   Versus
              UNION OF INDIA & ANR                                               ...Respondents

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

                                       Ms. Shweta Nahata, Senior Panel Counsel
                                       for the respondent-UOI.
                                              *****

              JAGMOHAN BANSAL, J. (Oral)

1. Learned counsel for the petitioner seeks permission to withdraw

the present petition with liberty to approach trial Court for redressal of his

grievance as permissible by law.

2. Dismissed as withdrawn with aforesaid liberty.

                                                                            (JAGMOHAN BANSAL)
              23.04.2024                                                         JUDGE
              himanshu

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

authenticity of this order/judgment.