Gaurav Choudhary Alias Gaurav vs State Of Haryana And Others
2024 Latest Caselaw 19026 P&H

Punjab-Haryana High Court

Gaurav Choudhary Alias Gaurav vs State Of Haryana And Others on 28 October, 2024

I attest to the accuracy and

document/judgment
High Court, Chandigarh

116 See
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

KEK
CWP-22720-2024
Date of Decision: 28.10.2024
Gaurav Choudhary @ Gaurav
bene Petitioner
Versus
State of Haryana and others
eee Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

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

esi ak ak ak

HARSH BUNGER J. (ORAL)

The present writ petition has been filed under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari to set aside order dated 19.02.2024 (Annexure P-9) passed by the learned Commissioner, Hisar Division, Hisar.

2. Learned counsel for the petitioner, after arguing for some time, submits that he may be permitted to withdraw the instant writ petition.

3. Keeping in view the aforesaid submission made by learned counsel for the petitioner, the present writ petition is dismissed as withdrawn.

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

28.10.2024 (HARSH BUNGER) Apurva JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No