Punjab-Haryana High Court
Madan Mohan vs Ut Of Chandigarh & Ors on 22 August, 2019
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No.24453 of 2019 in/and
CRM-M No.49328 of 2018 (O&M)
Date of Decision: 22.08.2019
Madan Mohan
......... Petitioner
Versus
U.T., Chandigarh and others
......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Rahul Bhanot, Advocate for
Mr. Sameer Sachdeva, Advocate for the applicant/petitioner.
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MAHABIR SINGH SINDHU, J. (Oral)
CRM No.24453 of 2019 Present application has been filed seeking permission to withdraw the main petition, which is listed for 17.09.2019, for quashing of impugned inquiry report dated 08.10.2018 (P-12).
For the reasons mentioned in the application, the same is allowed as prayed for. The main case is preponed and taken up today itself. MAIN CASE In view of above order, passed in CRM No.24453 of 2019, the present petition stands dismissed as withdrawn.
August 22, 2019 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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