Ali Mohd vs Sate Of Haryana And Others
2024 Latest Caselaw 19933 P&H

Punjab-Haryana High Court

Ali Mohd vs Sate Of Haryana And Others on 11 November, 2024

               CWP-30412-2024 (O&M)                                                                -1-

               120
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                           CWP-30412-2024 (O&M)
                                                                           Date of Decision: 11.11.2024
               Ali Mohd.

                                                                                             ....Petitioner
                                                                Versus


               State of Haryana and others
                                                                                            ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Vikram Singh, Advocate,
                                         Mr. Talim Hussain, Advocate and
                                         Mr. Mohammad Sabir, Advocate
                                         for the petitioner.

                                         Ms. Upasana Dhawan, AAG, Haryana.

                                                      ***

               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 orders dated 14.10.2024 and 30.10.2024 (Annexures P-10 and P-12 respectively).

2. After arguing for some time, learned counsel for the petitioner submits that there are certain inadvertent errors in the translation of Annexure P-8 as well as in the other documents, therefore he prays that he may be permitted to withdraw the instant petition with liberty to the petitioner 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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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.

               11.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

                                                            Yes/No

authenticity of this document/judgment