Raj Kumar vs State Of Punjab And Others
2024 Latest Caselaw 20095 P&H

Punjab-Haryana High Court

Raj Kumar vs State Of Punjab And Others on 12 November, 2024

I attest to the accuracy and

document/judgment
High Court, Chandigarh

129 oe
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

KEK
CWP-30463-2024
Date of Decision: 12.11.2024
Raj Kumar
bene Petitioner
Versus
State of Punjab and others
eee Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Sumit Bhardwaj, Advocate for the petitioner.

esi ak ak ak

HARSH BUNGER J. (QRAL)

Petition herein is, inter alia, for issuance of a writ in the nature of Mandamus to direct the official respondents to decide the representation (Annexure P-7) submitted by the petitioner.

2. Learned counsel for the petitioner, after arguing for some time, submits that he may be permitted to withdraw the instant writ petition with liberty to the petitioner to avail his other remedies, in accordance with law.

3. Keeping in view the aforesaid submissions made by learned counsel for the petitioner, the present writ petition is dismissed as withdrawn

with the liberty aforesaid.

4, All the pending application(s), if any, shall also stand closed. 12.11.2024 (HARSH BUNGER) Apurva JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No