Parmjit Singh vs The Central Administrative Tribunal ...
2024 Latest Caselaw 9150 P&H

Punjab-Haryana High Court

Parmjit Singh vs The Central Administrative Tribunal ... on 29 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

2024: PHHC:057980-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

114 CWP-9623-2024
Date of decision: 29.04.2024
PARMJIT SINGH

...Petitioner
VERSUS
THE CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS
...Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Kamal Deep Sehra, Advocate

for the petitioner.
3K KK
DEEPAK SIBAL, J.(ORAL)

(1) Learned counsel for the petitioner seeks to withdraw the present

petition with liberty to the petitioner to make a mention before the Central Administrative Tribunal, Chandigarh Bench, Chandigarh for expeditious

disposal of the Contempt Petition bearing No.68 of 2023 filed by the

petitioner.

(2) Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 29, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

NISHA

2024.05.01 15:16

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