Rajdeep Kaur And Another vs State Of Haryana And Other
2024 Latest Caselaw 17942 P&H

Punjab-Haryana High Court

Rajdeep Kaur And Another vs State Of Haryana And Other on 25 September, 2024

               CWP-23855-2024                                                                      -1-

               118
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-23855-2024
                                                                            Date of Decision: 25.09.2024

               Rajdeep Kaur and another                                                      ....Petitioners

                                                                Versus


               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Pardhuman Garg, 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 the impugned order dated 23.07.2024 (Annexure P-8).

2. At the outset, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to avail his alternate remedies 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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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.

               25.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment