Isham Singh vs State Of Haryana And Others
2024 Latest Caselaw 10543 P&H

Punjab-Haryana High Court

Isham Singh vs State Of Haryana And Others on 1 July, 2024

               CWP-14770-2024                                                                       -1-

               127

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-14770-2024
                                                                           Date of Decision: 01.07.2024

               Isham Singh                                                                    ....Petitioner

                                                                Versus

               State of Haryana and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Parminder Singh, Advocate
                                         for the petitioner.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The present petition has been filed under Article 226/227 of the Constitution of India seeking issuance of writ in the nature of certiorari for setting aside the order dated 29.05.2024 (Annexure P-12), passed by the Commissioner, Karnal Division Karnal.

2. At the outset, learned counsel for the petitioner submits that there are certain inadvertent errors in the instant petition and prays that he may be permitted to withdraw the same with liberty to file fresh one with better particulars.

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 In view of the above, the instant Petition is dismissed as withdrawn with the liberty aforesaid.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