Jaswant Singh vs State Of Punjab And Others
2024 Latest Caselaw 17818 P&H

Punjab-Haryana High Court

Jaswant Singh vs State Of Punjab And Others on 24 September, 2024

               CWP-11559-2019                                                                      -1-

               228
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-11559-2019
                                                                            Date of Decision: 24.09.2024

               Jaswant Singh                                                                 ....Petitioner

                                                                Versus


               State of Punjab and others                                                   ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Malkeet Singh, Advocate
                                         for the petitioner.

                                         Mr. Nirmaljit Singh Diwana, Sr. DAG, Punjab.

                                         Mr. G.S. Nagra, Advocate
                                         for respondent No.5.

                                                      ***

               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 the orders dated 13.06.2013, 19.07.2016 and 27.08.2018 (Annexures P-2, P-3 and P-4 respectively).

2. At the outset, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition.

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 In view of the above, the instant petition is dismissed as withdrawn.

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

               24.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment