Anjuman vs State Of Haryana And Ors
2024 Latest Caselaw 19730 P&H

Punjab-Haryana High Court

Anjuman vs State Of Haryana And Ors on 7 November, 2024

               CWP-30119-2024 (O&M)                                                                -1-

               132

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-30119-2024 (O&M)
                                                                            Date of Decision: 07.11.2024

               Anjuman                                                                       ....Petitioner


                                                                Versus



               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Mohammad Arshad, Advocate and
                                         Mr. Narayan Gupta, Advocate
                                         for the petitioner.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for quashing the Inquiry Report dated 22.08.2024 (Annexure P-7) submitted by respondent No.5.

2. After arguing for some time, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to take all the pleas raised in the present petition before the concerned Authority.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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

               07.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment