Kewal Singh Randhawa vs State Of Punjab And Others
2024 Latest Caselaw 5882 P&H

Punjab-Haryana High Court

Kewal Singh Randhawa vs State Of Punjab And Others on 14 March, 2024

                                                             2024:PHHC:036461
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  124
                                                                  CWP-5940-2024
                                                                   Date of decision: 14.03.2024

                  Kewal Singh Randhawa                                          ....Petitioner
                                                     Versus

                  State of Punjab and Others                                    ...Respondents

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

Present: Mr. R.S. Bal, Advocate for the petitioner.

Mr. Charanpreet Singh, AAG, 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 order dated 30.09.2023, Annexure P-17.

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

present petition with liberty to file the same with better particulars.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 14.03.2024 Hemant

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

integrity of this order/judgment