Lalit Kumar Bubber vs State Of Punjab And Others
2024 Latest Caselaw 6252 P&H

Punjab-Haryana High Court

Lalit Kumar Bubber vs State Of Punjab And Others on 19 March, 2024

2024: PHHC:038988
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
128
CWP-65 18-2024 (O&M)
Date of decision: 19.03.2024
Lalit Kumar Bubber
....Petitioner
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KKEKRE Present: | Mr. Mukesh Garg, Advocate for the petitioner RRERK AMAN CHAUDHARY. J. (QRAL)

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 impugned order dated 19.12.2023 passed by respondent No.2.

2. After arguing for some time, learned counsel for the petitioner prays

for withdrawal of the instant petition to enable him to pursue his departmental

remedies.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 19.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.19 18:15

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