Vipin Jain vs State Of Haryana And Others
2024 Latest Caselaw 18759 P&H

Punjab-Haryana High Court

Vipin Jain vs State Of Haryana And Others on 22 October, 2024

               CWP-28557-2024 (O&M)                                                                -1-

               115
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-28557-2024 (O&M)
                                                                            Date of Decision: 22.10.2024

               Vipin Jain                                                                    ....Petitioner

                                                                Versus


               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Ms. Priyanka Vij, Advocate for
                                         Mr. Amit Kumar Jain, 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 Mandamus for directing respondent No.4 to take action on the complaint dated 01.05.2017 (Annexure P-1) of the petitioner.

2. After arguing for some time, learned counsel appearing on behalf of the petitioner prays that she may be permitted to withdraw the instant petition with liberty to the petitioner to avail his alternate remedies in accordance with law.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.

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

               22.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment