Harvinder Thakran And Anr vs State Of Haryana And Ors
2024 Latest Caselaw 19468 P&H

Punjab-Haryana High Court

Harvinder Thakran And Anr vs State Of Haryana And Ors on 5 November, 2024

               CWP-29862-2024 (O&M)                                                                -1-

               121
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-29862-2024 (O&M)
                                                                            Date of Decision: 05.11.2024

               Harvinder Thakran and another

                                                                                             ....Petitioners
                                                                Versus


               State of Haryana and others

                                                                                            ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Surender Lamba, Advocate
                                         for the petitioners.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226 and 227 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for quashing the impugned order dated 22.10.2024 (Annexure P-4).

2. At the outset, learned counsel for the petitioners submits that there are certain inadvertent errors in the instant Writ Petition, therefore he prays that he may be permitted to withdraw the instant petition with liberty to the petitioners to file fresh one with better particulars.

3. In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.

4. All pending application(s), if any, shall stand closed.

               05.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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






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