Punjab-Haryana High Court
Sahil Garg vs Union Of India And Anr on 1 September, 2021
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
107 CM-11865-CWP-2021 in/and
CWP-11458-2021 (O&M)
Decided on : 1.9.2021
Sahil Garg ....Petitioner
VS
Union of India and another ....Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. Mukul Singla, Advocate
for the applicant-petitioner.
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AJAY TEWARI, J.(Oral)
CM-11865-CWP-2021 This is an application praying for withdrawal of the main case with liberty to file fresh one with better particulars because as per him some developments have taken place after the filing of the writ petition which are required to the brought on record.
Notice of the application.
Mr. Rajesh Sethi, Senior Standing Counsel with Ms. Varinder Kaur Warraich, Junior Standing Counsel appears and accepts notice of the application on behalf of the non-applicants/respondents and states that he has no objection if the application is allowed.
For the reasons recorded in the application, the same is allowed and the main case is taken up on Board today itself. Main case In view of the averments made in the application bearing 1 of 2 ::: Downloaded on - 02-09-2021 23:37:32 ::: CM-11865-CWP-2021 in -2- CWP-11458-2021 (O&M) CM-11865-CWP-2021, the main case is dimissed as withdrawn with above-said liberty.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
(AJAY TEWARI) JUDGE (ALKA SARIN) JUDGE 1.9.2021 anuradha Whether speaking/reasoned - Yes/No Whether reportable - Yes/No 2 of 2 ::: Downloaded on - 02-09-2021 23:37:32 :::