Sanjeev Kumar Gabha vs State Of Punjab And Others
2024 Latest Caselaw 18637 P&H

Punjab-Haryana High Court

Sanjeev Kumar Gabha vs State Of Punjab And Others on 21 October, 2024

               CWP-2754-2023 (O&M)                                                                 -1-

               110
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-2754-2023 (O&M)
                                                                            Date of Decision: 21.10.2024

               Sanjeev Kumar Gabha                                                           ....Petitioner

                                                                Versus


               State of Punjab and others                                                   ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Kanwaljit Singh, Senior Advocate assisted by
                                         Mr. K.S. Brar, Advocate
                                         for the petitioner.

                                                      ***

               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 Certiorari for

quashing the letter dated 04.07.2022 (Annexure P-9) and for restoration of

the Mutation No.3395.

2. At the outset, learned senior counsel representing the petitioner

prays that he may be permitted to withdraw the instant petition for the

present.

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

withdrawn for the present.

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

authenticity of this document/judgment