Sunil Kumar vs State Of Haryana And Others
2024 Latest Caselaw 10541 P&H

Punjab-Haryana High Court

Sunil Kumar vs State Of Haryana And Others on 1 July, 2024

               CWP-14738-2024                                                                 -1-

               126

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-14738-2024
                                                                           Date of Decision: 01.07.2024

               Sunil Kumar                                                                    ....Petitioner

                                                                Versus

               State of Haryana and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Parveen Chauhan, Advocate
                                         for the petitioner.

                                         Ms. Upasana Dhawan, AAG, Haryana.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The present petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of writ in the nature of certiorari for setting aside the order dated 14.06.2024 (Annexure P-5), passed by respondent No.3-Deputy Commissioner, Karnal.

2. At the outset, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to pursue his remedy of appeal, which according to him has already been filed and is stated to be pending for 18.07.2024, before learned Commissioner, Karnal.

3. In view of the above, the instant Petition is dismissed as withdrawn with the liberty aforesaid.

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

               01.07.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment