Harpreet Kaur vs State Of Punjab And Ors
2024 Latest Caselaw 13581 P&H

Punjab-Haryana High Court

Harpreet Kaur vs State Of Punjab And Ors on 5 August, 2024

               CWP-18497-2024                                                                       -1-

               127

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-18497-2024
                                                                           Date of Decision: 05.08.2024

               Harpreet Kaur                                                                ....Petitioner

                                                                Versus

               State of Punjab and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Abhishek Pundir, Advocate for
                                         Mr. Ravi Malik, Advocate
                                         for the petitioner.

                                                            ***

               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 enquiry proceedings pending before respondent No.4 which

has been illegally started against the petitioner.

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

there are certain inadvertent errors in the instant Writ Petition, therefore he

prays that he may be permitted to withdraw the instant petition with liberty

to the petitioner to file fresh one with better particulars.

3. Ordered accordingly.

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

               05.08.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

                                                            Yes/No

authenticity of this document/judgment