Yadwinder Singh vs Union Of India And Others
2024 Latest Caselaw 8769 P&H

Punjab-Haryana High Court

Yadwinder Singh vs Union Of India And Others on 24 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

2024: PHHC:055490-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
110 CWP-7687-2023 (O&M)
Date of decision: 24.04.2024
YADWINDER SINGH
..-Petitioner
VERSUS

UNION OF INDIA AND OTHERS
...Respondents

CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Arun Gupta, Advocate for the petitioner.

3B KK

DEEPAK SIBAL, J.(OQRAL)

(1) Learned counsel for the petitioner submits that since the petitioner's prayer for change of Inquiry Officer has not been considered by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh he be permitted to withdraw the present petition with liberty to seek review of the

impugned judgment by filing an appropriate application.

(2) Dismissed as withdrawn with the liberty aforesaid. (3) All pending miscellaneous application(s) also stand disposed of. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 24, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.04.30 09:36

| attest to the accuracy and authenticity of this order/judgment.