Punjab-Haryana High Court
Sunny Singhal vs Union Of India And Ors on 4 March, 2021
Author: Augustine George Masih
Bench: Augustine George Masih
109
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP-5102-2021
Date of decision : 04.03.2021
Sunny Singhal
... Petitioner
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR.JUSTICE ASHOK KUMAR VERMA
Present: Mr.Rajiv Malhota, Advocate with
Mr.Tarun Kumar Sharma, Advocate &
Mr.Saurabh Chawla, Advocate
for the petitioner.
Mr.Sourabh Goel, Sr. Standing Counsel with
Mr.Manika Gupta, Advocate
for the respondents.
(Proceeding through Video Conferencing)
AUGUSTINE GEORGE MASIH, J.
Learned counsel for the petitioner prays for withdrawal of the present writ petition with liberty to file a fresh one on the same cause of action as the petitioner has inadvertently failed to disclose the factum that an earlier writ petition has been preferred by him on a particular aspect which was withdrawn.
Dismissed as withdrawn with liberty aforesaid.
(AUGUSTINE GEORGE MASIH) JUDGE (ASHOK KUMAR VERMA) JUDGE March 04, 2021 Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 05-03-2021 20:37:01 :::