Karnail Singh vs State Of Haryana & Ors
2024 Latest Caselaw 19767 P&H

Punjab-Haryana High Court

Karnail Singh vs State Of Haryana & Ors on 7 November, 2024

APURVA
2024.11.07 17:14
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High Court, Chandigarh
                                impugned herein (Annexure P-5) as the same would be amenable to appeal.

                               3.          Learned State counsel, on instructions from Mr. Mehtab Khan,

                               A.D.A., F.C.R. Office; has also conceded the aforesaid submissions made by

                               learned counsel for respondents No.3 to 12.

4. Learned counsel for the petitioner submits that in view of the

aforesaid submissions made by learned counsel for the respondents, he may

be permitted to withdraw the instant writ petition with liberty to the

petitioner to avail his remedy of appeal against order dated 18.11.2014

(Annexure P-5) passed by the learned Commissioner, Gurgaon Division,

Gurgaon, before the competent authority; in terms of the provisions of

the 2010 Act.

5. Keeping in view the aforesaid submissions made by learned

counsel for the parties, the present writ petition is dismissed as withdrawn

with liberty to the petitioner to avail his remedy of appeal against order

dated 18.11.2014 (Annexure P-5) passed by the learned Commissioner,

Gurgaon Division, Gurgaon; in terms of the provisions of the 2010 Act.

5.1 In case, any such appeal is filed on behalf of the petitioner

within a period of four weeks from today then he would be entitled to file an

appropriate application seeking condonation of delay in filing the appeal;

which application may be dealt sympathetically by the concerned authority.

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