Krishna vs State Of Haryana And Others
2024 Latest Caselaw 18403 P&H

Punjab-Haryana High Court

Krishna vs State Of Haryana And Others on 15 October, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

SANDEEP SETHI
2024.10.17 22:16

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(224)
CWP-29877-2018
Date of Decision:-15.10.2024
Krishna
beeeee Petitioner
Versus
State of Haryana and others
beeen Respondents

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

HON'BLE MR. JUSTICE ALOK JAIN
22k kok

Present: Mr. P.K. Raapria, Advocate for the petitioner.
Mr. Apoorv Garg, Senior DAG, Haryana.

Ms. Aarti Sharma, Advocate for
Mr. Shalender Mohan, Advocate for respondent No.6.

3 2 2 3

SANJEEV PRAKASH SHARMA, J. (Oral)

1. Learned counsel for the petitioner, after arguing for some time, prays for withdrawal of this writ petition with liberty to the petitioner to take appropriate remedy in Civil Court.

2. Accordingly, the present petition is dismissed as withdrawn.

3. If the petitioner takes up the appropriate remedy, the concerned Court would examine the question of limitation in light of

Article 14 of the Constitution of India.

(SANJEEV PRAKASH SHARMA)

JUDGE (ALOK JAIN) JUDGE October 15, 2024.

S. Sethi

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment