Baldev Singh vs State Of Punjab And Others
2024 Latest Caselaw 6498 P&H

Punjab-Haryana High Court

Baldev Singh vs State Of Punjab And Others on 21 March, 2024

                                                             2024:PHHC:040660
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               112
                                                                       CWP-25519-2023
                                                                       Date of decision: 21.03.2024

               Baldev Singh                                                      ....Petitioner
                                                      Versus

               State of Punjab and Others                                        ...Respondents

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

Present: Mr. A.P.S. Rehan, Advocate for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab. ***** AMAN CHAUDHARY. J (ORAL).

1. The prayer in the present Civil Writ Petition under Article 226 of

the Constitution of India, is to issue a writ in the nature of certiorari, for

quashing the impugned Office Order dated 26.02.2020 issued by respondent

No.2.

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 21.03.2024 Hemant

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

integrity of this order/judgment