Punjab-Haryana High Court
Sunil Singhal vs Presiding Officer, Drat, New Delhi And ... on 14 February, 2022
Bench: M.S. Ramachandra Rao, Harminder Singh Madaan
106
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 25394 of 2021 (O&M)
Date of Decision: 14.02.2022
SUNIL SINGHAL ........Petitioner
V/s.
Ld. PRESIDING OFFICER, DRAT, NEW DELHI AND OTHERS
....Respondents
CORAM: HON'BLE MR. JUSTICE M.S. RAMACHANDRA RAO.
HON'BLE MR. JUSTICE HARMINDER SINGH MADAAN
Present: Mr. Naveen Sharma and Mr. Mohit Sadana, Advocates,
for the petitioner.
***
M.S. RAMACHANDRA RAO, J. (Oral)
Learned counsel for the petitioner seeks to withdraw the instant Writ Petition with liberty to approach DRT, Chandigarh for clarification of the orders dt. 03.08.2021 and 09.09.2021 passed in SA No. 135 of 2021 in light of the order dt. 29.09.2021 passed by this Court in CWP No.18940 of 2021.
Granting liberty as sought for, the Writ Petition is dismissed as withdrawn.
(M.S. RAMACHANDRA RAO) JUDGE (HARMINDER SINGH MADAAN) JUDGE February 14, 2022 Ess Kay/Vivek/Vishal Whether speaking / reasoned : Yes /No. Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 14-02-2022 22:36:46 :::