Sukhjinder Singh Alias Shinda Singh And ... vs State Of Punjab And Others
2024 Latest Caselaw 16253 P&H

Punjab-Haryana High Court

Sukhjinder Singh Alias Shinda Singh And ... vs State Of Punjab And Others on 4 September, 2024

               CWP-9905-2024                                                                        -1-

               117
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-9905-2024
                                                                           Date of Decision: 04.09.2024

               Sukhjinder Singh @ Shinda Singh and others                                     ....Petitioners

                                                                Versus


               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Vikrant Vij, Advocate
                                         for the petitioners.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of writ in the nature of Certiorari for quashing the instrument of partition dated 24.01.2019 (Annexure P-1) and order dated 20.09.2019 (Annexure P-2).

2. At the outset, learned counsel for the petitioners submits that he has instructions to withdraw the instant Writ Petition, therefore, he prays that he may be permitted to withdraw the same.

3. In view of the above, the present petition is dismissed as withdrawn.

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

               04.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment