Anurag vs State Of Haryana And Others
2024 Latest Caselaw 18635 P&H

Punjab-Haryana High Court

Anurag vs State Of Haryana And Others on 21 October, 2024

               CWP-17061-2024 (O&M)                                                                -1-

               119
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-17061-2024 (O&M)
                                                                            Date of Decision: 21.10.2024

               Anurag                                                                        ....Petitioner

                                                                Versus


               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Azad Khan, 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 Mandamus for directing the Board of School Education Haryana, Bhiwani to quash the result and marksheet of respondent No.4.

2. After arguing for some time, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition at this stage with liberty to the petitioner to file a fresh Writ Petition, if need arises.

3. In view of the above, the instant petition is dismissed as withdrawn at this stage with the liberty aforesaid.

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

               21.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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






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