Gurnaib Singh vs State Of Punjab And Ors
2024 Latest Caselaw 5270 P&H

Punjab-Haryana High Court

Gurnaib Singh vs State Of Punjab And Ors on 7 March, 2024

2024: PHHC:032870
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
129
CWP-5515-2024 (O&M)
Date of decision: 07.03.2024
Gurnaib Singh
....Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: Mr. S.S. Brar, 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 certiorari for quashing the notice dated 10.11.2023, issued by respondent No.2 and memo dated 23.01.2024, issued by respondent No.1.

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

petition with liberty to take all pleas at the appropriate stage before the

Department.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 07.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.07 17:57

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