Ajay Chatrath vs Municipal Corporation, Jalandhar
2024 Latest Caselaw 19093 P&H

Punjab-Haryana High Court

Ajay Chatrath vs Municipal Corporation, Jalandhar on 29 October, 2024

               CM-17650-CWP-2024 in/and
               CWP-5423-2023 (O&M)                                                            -1-

               122

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                               ***

                                                                         CM-17650-CWP-2024 in/and
                                                                         CWP-5423-2023 (O&M)
                                                                         Date of Decision: 29.10.2024

               Ajay Chatrath
                                                                                        ....Petitioner

                                                              Versus


               Municipal Corporation, Jalandhar
                                                                                      ....Respondent


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Rahul Verma, Advocate for
                                         Mr. Vikas Cuccria, Advocate
                                         for the petitioner.

                                                    ***

               HARSH BUNGER, J. (Oral)

CM-17650-CWP-2024

This is an application filed under Section 151 of the Code of

Civil Procedure for withdrawal of the Writ Petition (CWP-5423-2023) with

liberty to avail other remedies in accordance with law.

During the course of hearing, learned counsel for the

applicant/petitioner submits that he may be permitted to simply withdraw the

Writ Petition (CWP-5423-2023) without seeking the liberty as mentioned in

the application.

For the reasons stated in the application and the submission

made by learned counsel for the applicant/petitioner, the same is allowed as

HIMANI GUPTA prayed for and the main case (CWP-5423-2023), which is otherwise fixed

authenticity of this document/judgment

CM-17650-CWP-2024 in/and CWP-5423-2023 (O&M) -2-

for 14.01.2025, is taken on board today itself.

CWP-5423-2023 (O&M)

1. Dismissed as withdrawn in view of the order passed in

CM-17650-CWP-2024.

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

               29.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment