Karan Kataria vs Union Of India And Others
2024 Latest Caselaw 6502 P&H

Punjab-Haryana High Court

Karan Kataria vs Union Of India And Others on 21 March, 2024

                                                             2024:PHHC:040671
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               115
                                                                       CWP-3544-2024 (O&M)
                                                                       Date of decision: 21.03.2024

               Karan Kataria                                                     ....Petitioner
                                                      Versus

               Union of India and others                                         ...Respondents

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

Present: Mr. G.S. Phull, Advocate for the petitioner.

Mr. Himanshu Malik, Sr. Panel Counsel for UOI.

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

setting aside the letter dated 19.01.2024 and subsequently the extension list

dated 19.01.2024 and to quash the letter dated 05.02.2024.

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