Punjab-Haryana High Court
Kapil Bhardwaj And Another vs Ram Shanti Cooperative Society ... on 10 July, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:085183
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
125 CWP-13200-2024
Date of Decision:10.07.2024
KAPIL BHARDWAJ AND ANOTHER ...PETITIONERS
VERSUS
RAM SHANTI COOPERATIVE SOCIETY C.G.H.S. GURUGRAM
AND OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Nitin Sangwan, Advocate
for the petitioners through video conferencing.
Mr. Aman Bahri, Addl. A.G., Haryana.
***
SUVIR SEHGAL, J.(ORAL)
1. Instant writ petition has been filed under Article 226/227 of Constitution of India seeking issuance of a writ in the nature of certiorari quashing the impugned order dated 15.05.2018, Annexure P-1.
2. Counsel for the petitioner seeks and is granted permission to withdraw the petition with liberty to file a fresh one after annexing all the relevant orders.
3. Dismissed as withdrawn with aforesaid liberty.
10.07.2024 (SUVIR SEHGAL)
sheetal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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