Punjab-Haryana High Court
Om Parkash And Others vs The Director Panchayat on 16 March, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P. No. 4490 of 2010 (O&M)
Date of decision : 16.03.2011
Om Parkash and others
...Petitioners
versus
The Director Panchayat, Chandigarh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Vineet Chaudhary, Advocate
for the petitioners.
Mr. Narender Singh, D.A.G., Haryana
for respondent Nos. 1 to 4.
Mr. Rishi Pal Rana, Advocate
for respondent No.6.
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Mehinder Singh Sullar, J. (Oral)
At the very outset, learned State counsel has produced the enquiry report, vide which respondent No.6-Angrej Singh was found innocent.
Faced with the situation, learned counsel intends to withdraw the instant writ petition to enable the petitioners to avail their appropriate remedy under the law to challenge the enquiry report.
Dismissed as withdrawn with the aforesaid liberty.
March 16, 2011 (Mehinder Singh Sullar) naresh.k Judge