Punjab-Haryana High Court
Jacob Masih vs Speaker Vidhan Sabha Haryana And Others on 15 January, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:006836
221 2024:PHHC:006836
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-20052-2022 (O&M)
Date of Decision: 15.01.2024
Jacob Masih
....Petitioner(s)
Versus
Speaker Vidhan Sabha Haryana and others
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Pranav Malhotra, Advocate, for the petitioner.
Mr. Kapil Bansal, DAG, Haryana.
Ms. Jayanti Singla, Advocate, for
Mr. Prateek Mahajan, Advocate, for respondents No.2 to 5.
Mr. R.S. Mamli, Advocate, for respondent No.6.
****
JASGURPREET SINGH PURI, J. (Oral)
The present petition has been filed challening the order of transfer from Panchkula to Jagadhari vide Annexure P-9.
Learned counsel appearing on behalf of the petitioner submitted that now during the pendency of the present petition, he has been transferred back to Panchkula and therefore nothing survives in the present petition and he may be permitted to withdraw the same.
Learned counsel appearing on behalf of respsondents No.2 to 5 has also submitted that the aforesaid position is factually correct since the petitioner has now transferred back to Panchkula.
1 of 2 ::: Downloaded on - 19-01-2024 22:58:58 ::: Neutral Citation No:=2024:PHHC:006836 CWP-20052-2022 (O&M) -2- 2024:PHHC:006836 The prayer of the learned counsel for the petitioner for withdrawal of the present petition is accepted.
Dismissed as withdrawn.
15.01.2024 (JASGURPREET SINGH PURI)
rakesh JUDGE
Whether speaking : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:006836 2 of 2 ::: Downloaded on - 19-01-2024 22:58:58 :::