Gurdev Singh And Another vs Financial Commissioner, Punjab And ...
2024 Latest Caselaw 13578 P&H

Punjab-Haryana High Court

Gurdev Singh And Another vs Financial Commissioner, Punjab And ... on 5 August, 2024

               CWP-18537-2024                                                                     -1-

               131

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                          CWP-18537-2024
                                                                          Date of Decision: 05.08.2024

               Gurdev Singh and another                                                   ....Petitioners


                                                               Versus


               Financial Commissioner (Appeals), Punjab and others                       ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Vivek Thakur, Advocate
                                         for the petitioners.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Article 226 of the

Constitution of India seeking issuance of writ in the nature of Certiorari for

quashing the order dated 21.03.2024, passed by respondent No.1-learned

Financial Commissioner, Punjab (Annexure P-9), passed in the Revision

Petition i.e. ROR/09/2021 titled as Gurdev Singh and others vs. Gurkirat

Kaur and others, whereby the aforementioned revision filed by the

petitioners has been dismissed in default.

2. At the outset, learned counsel for the petitioners submits that

the instant Writ Petition has been filed without annexing the order dated

25.07.2024, passed by the learned Financial Commissioner, Punjab whereby,

the application for recalling the order dismissing the Revision Petition filed

by the petitioners for non-prosecution, therefore he prays that he may be

authenticity of this document/judgment

permitted to withdraw the instant petition with liberty to the petitioners to

file fresh one with better particulars.

3. In view of the above, the instant Writ Petition is dismissed as

withdrawn with the liberty aforesaid.

4. All pending application(s), if any, shall also stand closed.

               05.08.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment