Lal Chand Alias Rajinder Kumar vs Financial Commissioner Punjab And ...
2024 Latest Caselaw 19579 P&H

Punjab-Haryana High Court

Lal Chand Alias Rajinder Kumar vs Financial Commissioner Punjab And ... on 6 November, 2024

               CWP-23589-2024 (O&M)                                                                 -1-

               117
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                            CWP-23589-2024 (O&M)
                                                                            Date of Decision: 06.11.2024

               Lal Chand @ Rajinder Kumar                                                   ....Petitioner

                                                                Versus

               Financial Commissioner (Appeals), Punjab and others                        ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Abhishek Shukla, Advocate for
                                         Mr. Akshay Jindal, Advocate
                                         for the petitioner.

                                         Mr. Navneet Singh, Sr. D.A.G., Punjab.

                                         Mr. Munish Kumar, Advocate and
                                         Ms. Richa Sharma, Advocate
                                         for respondents No.5 and 6.

                                         Ms. Geeta Rani, Advocate
                                         for respondents No.10 and 13.

                                                            ***
               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Article 226 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for quashing the orders dated 31.10.2011, 07.01.2013, 22.12.2016 and 31.01.2024 (Annexures P-7, P-9, P-10 and P-12).

2. At the outset, learned counsel for the petitioner submits that he has instructions from the petitioner to withdraw the instant petition.

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 In view of the above, the instant petition is dismissed as withdrawn.

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

               06.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment