Hardip Singh vs Assistant Labour Commissioner Batala
2024 Latest Caselaw 5872 P&H

Punjab-Haryana High Court

Hardip Singh vs Assistant Labour Commissioner Batala on 14 March, 2024

                                                                                       2024:PHHC:036536

                            109

                                           IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                        AT CHANDIGARH

                                                                      CWP-5549-2024
                                                                      DECIDED ON: 14.03.2024

                            HARDIP SINGH                                        .....PETITIONER
                                                             VERSUS

                            ASSISTANT LABOUR COMMISSIONER BATALA
                                                             .....RESPONDENT

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:       Mr. Gagandeep Singh Sirphikhi, Advocate
                                           for the petitioner.

                                           Mr. Brijesh, Assistant Advocate General, Punjab.

                            SANJAY VASHISTH, J (ORAL)

Counsel for the petitioner seeks withdrawal of the present

writ petition, with liberty to file a fresh one, with correct and complete

particulars.

Dismissed as withdrawn, with the liberty as sought and

recorded here above.

(SANJAY VASHISTH) 14.03.2024 JUDGE Lavisha

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

authenticity of this order/judgment