Sahab Singh vs State Of Haryana And Others
2024 Latest Caselaw 18929 P&H

Punjab-Haryana High Court

Sahab Singh vs State Of Haryana And Others on 25 October, 2024

CM-17248-CWP-2024 in/and
CWP-4460-2024 -l-

109

IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

KEK
CM-17248-C WP-2024 in/and
CWP-4460-2024
Date of Decision: 25.10.2024
Sahab Singh
anes Petitioner
Versus
State of Haryana and others
sees Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Vikram Singh, Advocate for the applicant/petitioner.

Mr. Randhir Singh, Addl. A.G., Haryana.

oi go 3 ok

HARSH BUNGER J. (QRAL)

CM-17248-C WP-2024:

Prayer in the present application is for withdrawal of the main writ petition, bearing CWP No.4460 of 2024.

Learned counsel for the applicant/petitioner submits that he may be permitted to withdraw the main writ petition (CWP-4460-2024) with liberty to the petitioner to avail his other remedies, in accordance with law.

Notice of the application.

Mr. Randhir Singh, Additional Advocate General, Haryana, who

APURVA is present in Court, accepts notice on behalf of the respondents-State and 2024.10.25 18:19

| attest to the accuracy and

authenticity of this order/judgment

High Court, Sector-1, Chandigarh

CM-17248-C WP-2024 in/and

submits that he has no objection in case applicant/petitioner is permitted to withdraw the writ petition with liberty to avail his other remedies, in accordance with law.

Keeping in view the aforesaid submissions made by learned counsel for the parties, the writ petition (CWP-4460-2024), which is otherwise fixed for 22.01.2025, is taken up on Board today itself and the same is permitted to be withdrawn with liberty to the applicant/petitioner to avail his other remedies, in accordance with law.

CWP-4460-2024:

In view of the order passed in above mentioned CM-17248-CWP-2024, the present writ petition stands dismissed as withdrawn with the liberty, as noticed above.

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

25.10.2024 (HARSH BUNGER) Apurva JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

APURVA

2024.10.25 18:19

| attest to the accuracy and authenticity of this order/judgment High Court, Sector-1, Chandigarh