Sunil Kumar And Others vs State Of Punjab And Others
2024 Latest Caselaw 6499 P&H

Punjab-Haryana High Court

Sunil Kumar And Others vs State Of Punjab And Others on 21 March, 2024

                                                             2024:PHHC:040729
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               117
                                                                     CWP-4159-2024
                                                                     Date of decision: 21.03.2024

               Sunil Kumar and others                                          ....Petitioners
                                                     Versus

               State of Punjab and Others                                      ...Respondents

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

Present: Mr. Arjun Shukla, Advocate for the petitioners.

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

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 quashing of merit list dated 16.05.2023.

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