Umit Rani vs The State Of Haryana Through Its ...
2024 Latest Caselaw 20096 P&H

Punjab-Haryana High Court

Umit Rani vs The State Of Haryana Through Its ... on 12 November, 2024

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document/judgment
High Court, Chandigarh

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128
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

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CWP-30458-2024
Date of Decision: 12.11.2024

Umit Rani
bene Petitioner
Versus
State of Haryana and others

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Ankit Aggarwal, Advocate
for the petitioner.

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HARSH BUNGER J. (ORAL)

Petition herein is, inter alia, for issuance of a writ in the nature of Mandamus to direct respondent No.2 (Deputy Commissioner, Karnal) to decide the complaint (Annexure P-6) filed by the petitioner, in a time bound manner.

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view the aforesaid submissions made by learned counsel for the petitioner, the present writ petition is dismissed as withdrawn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