Ram Pratap vs Financial Commissioner Appeals Pb And ...
2024 Latest Caselaw 20726 P&H

Punjab-Haryana High Court

Ram Pratap vs Financial Commissioner Appeals Pb And ... on 21 November, 2024

               CWP-8720-1993 (O&M)                                                                  -1-

               106

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                            CWP-8720-1993 (O&M)
                                                                            Date of Decision: 21.11.2024

               Ram Partap (since deceased) through his LRs                                  ....Petitioner


                                                                Versus


               Financial Commissioner (Appeals), Punjab and another                       ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. S.P.S. Tinna, Advocate
                                         for the petitioner.

                                         Mr. Navneet Singh, Sr. D.A.G., Punjab.

                                                            ***
               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Article 226 of the

Constitution of India inter alia seeking issuance of appropriate writ for

setting aside the orders dated 31.10.1984, 13.03.1985, 01.04.1986 and

10.12.1992 (Annexures P-1 to P-4 respectively).

2. At the outset, learned counsel for the petitioner submits that he

has instructions from the petitioner to withdraw the instant petition.

3. In view of the above, the instant petition is dismissed as

withdrawn.

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

               21.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment