Sunil Kumar And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 17713 P&H

Punjab-Haryana High Court

Sunil Kumar And Ors vs State Of Haryana And Ors on 23 September, 2024

               CWP-24350-2024                                                                      -1-

               128

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-24350-2024
                                                                            Date of Decision: 23.09.2024

               Sunil Kumar and others                                                        ....Petitioners

                                                                Versus

               State of Haryana and others                                                   ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Daljeet Singh Virk, Advocate
                                         for the petitioners.

                                                      ***

               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

quashing of the impugned order dated 13.09.2023 (Annexure P-4)

2. After arguing for some time, learned counsel for the petitioners

prays that he may be permitted to withdraw the instant petition with liberty

to the petitioners to avail their other remedies as available under the law.

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withdrawn with the liberty aforesaid.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.

               23.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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




authenticity of this document/judgment