Dr. Sudarshan Singla vs State Of Punjab And Others
2024 Latest Caselaw 4861 P&H

Citation : 2024 Latest Caselaw 4861 P&H
Judgement Date : 4 March, 2024

Punjab-Haryana High Court

Dr. Sudarshan Singla vs State Of Punjab And Others on 4 March, 2024

2024:PHHC:030002
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
130
CWP-5005-2024 (O&M)
Date of decision: 04.03.2024

Dr. Sudarshan Singla

....Petitioner
Versus

State of Punjab and Others

...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

KKEKRE Present: Mr. Surinder Garg, Advocate for the petitioner RRERK

AMAN CHAUDHARY. J.

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to release the medial reimbursement of Rs.74,000/- spent

by the petitioner on his treatment.

2. Learned counsel for the petitioner prays for withdrawal of the instant petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 04.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.04 19:11

| attest to the accuracy and authenticity of this order/judgment