Sushila vs State Of Haryana And Ors
2024 Latest Caselaw 19214 P&H

Punjab-Haryana High Court

Sushila vs State Of Haryana And Ors on 23 October, 2024

               CWP-28726-2024 (O&M)                                                                -1-

               121
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-28726-2024 (O&M)
                                                                            Date of Decision: 23.10.2024

               Sushila
                                                                                             ....Petitioner

                                                                Versus


               State of Haryana and others
                                                                                            ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. U.K. Agnihotri, Advocate and
                                         Mr. Anuj Y. Attri, 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 setting aside the impugned order dated 19.09.2024 (Annexure P-12), passed by respondent No.2.

2. At the outset, learned counsel for the petitioner submits that there are certain inadvertent errors in the instant Writ Petition, therefore he prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to file fresh one with better particulars.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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

               23.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment