M/S Datar Security Service Group vs Union Of India And Ors
2024 Latest Caselaw 10880 P&H

Punjab-Haryana High Court

M/S Datar Security Service Group vs Union Of India And Ors on 4 July, 2024

236

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP-14355-2024
DECIDED ON: 04.07.2024

M/S DATAR SECURITY SERVICE GROUP ....... PETITIONER
VERSUS

UNION OFINDIAANDORS. --__sy.. RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. D.S. Bhinder, Advocate
for the petitioner.

SANJAY VASHISTH, J (ORAL)

1. By way of present writ petition, petitioner -- M/s Datar Security Service Group, has impugned the notice of demand dated 'nil' (Annexure P-1), issued by The Deputy Director (Recovery Officer), Employees State Insurance Corporation (respondent No.3), and also, impugned the Prohibitory Orders dated 21.05.2024 and May, 2024 (Annexure P-2).

2. Counsel for the petitioner submits that he wants to avail an alternative remedy of statutory appeal, and therefore, he be allowed to withdraw the present writ petition, to enable him to do so.

3. Accordingly, present writ petition stands dismissed as

withdrawn, with the liberty as sought and recorded here above.

(SANJAY VASHISTH) 04.07.2024 JUDGE

Lavisha

Whether speaking/reasoned _ Yes/No Whether reportable Yes/No

authenticity of this order/judgment