Ramandeep Singh vs State Of Punjab And Ors
2024 Latest Caselaw 5283 P&H

Punjab-Haryana High Court

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

2024: PHHC:033033
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
222
CWP-8585-2017 (O&M)
Date of decision: 07.03.2024
Ramandeep Singh
.... Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: | Mr. Sarabjeet Khaira, Advocate for the petitioner Mr. Manipal Singh Atwal, DAG Punjab KReRREK 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 for issuance of directions to the respondent to call the candidate and to call the

petitioner for counselling.

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

3. Ordered accordingly.

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

Whether reportable : Yes / No

MOHIT

2024.03.12 15:13

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