Guran Dass vs State Of Punjab And Ors
2024 Latest Caselaw 5732 P&H

Punjab-Haryana High Court

Guran Dass vs State Of Punjab And Ors on 13 March, 2024

                                                             2024:PHHC:035606
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  119
                                                                  CWP-4854-2024
                                                                   Date of decision: 13.03.2024

                  Guran Dass                                                  ....Petitioner
                                                     Versus

                  State of Punjab and Others                                  ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                      *****

Present: Mr. Vinod Kumar, Advocate for the petitioner.

Mr. Swapan Shorey, DAG, Punjab. ***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

certiorari, for setting aside the impugned show cause notice dated

08.02.2024, Annexure P-4.

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

present petition.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 13.03.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment