Inderjit Singh vs State Of Hayana And Ors
2024 Latest Caselaw 10105 P&H

Punjab-Haryana High Court

Inderjit Singh vs State Of Hayana And Ors on 9 May, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                      Neutral Citation No:=2024:PHHC:065117



CWP-7174-2019 (O&M)                           -1-   2024:PHHC:065117

                            219
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                                                     CWP-7174-2019(O&M)
                                                    Date of decision: 09.05.2024


Inderjit Singh

                                                                       ...Petitioner

                                   VERSUS

State of Haryana and others

                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI


Present:-    Mr. Madan Pal, Advocate, for the petitioner.

             Mr. Kapil Bansal, DAG, Haryana.

             Mr. Vinod K. Kaushal, Advocate, for respondents No.2 to 5.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

Learned counsel for the petitioner has referred to a judgment

passed by this Court in Inderjit Singh Versus Uttar Haryana Bijli Vitran

Nigam and others, CWP No.2040 of 2019, decided on 26.07.2023 and has

prayed for withdrawal of the present petition in view of the aforesaid judgment.

Dismissed as withdrawn.

                                (JASGURPREET SINGH PURI)
09.05.2024                             JUDGE
rakesh


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



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