Pritpal Singh vs The State Of Punjab Through Scretary, ...
2024 Latest Caselaw 16448 P&H

Punjab-Haryana High Court

Pritpal Singh vs The State Of Punjab Through Scretary, ... on 6 September, 2024

               CWP-19520-2024                                                                       -1-

               111
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-19520-2024
                                                                           Date of Decision: 06.09.2024

               Pritpal Singh                                                                  ....Petitioner

                                                                Versus


               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Ramandeep Singh Brar, Advocate
                                         for the petitioner.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Articles 226 and 227 of the Constitution of India seeking issuance of writ in the nature of Mandamus for directing respondent No.3 to not to disburse the amount of compensation to the private respondents till the decision of the appeal dated 07.11.2023 (Annexure P-4).

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 In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid.

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

               06.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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





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