Punjab-Haryana High Court
State Of Punjab And Others vs Punjab State Information Commissioner ... on 21 April, 2022
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
102
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-7287-2022
Date of decision: 21.04.2022
State of Punjab and others ......Petitioners.
vs.
Punjab State Information Commissioner
and another ......Respondents.
CORAM: - HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: - Ms. Maloo Chahal, DAG, Punjab, for the petitioners.
Mr. Gauravjit Patwalia, Advocate, for Caveator.
......
MAHABIR SINGH SINDHU , J.
Writ petition has been filed under Article 226 of the Constitution, inter alia, seeking quashing of the impugned order dated 21.09.2021 (P-25), passed by respondent No. 1.
Learned counsel, on instructions from the concerned quarter, wishes to withdraw the present petition with liberty to file fresh by the aggrieved officer.
Dismissed as withdrawn with liberty aforestated.
21.04.2022 ( MAHABIR SINGH SINDHU )
preeti JUDGE
whether speaking/reasoned yes/no
whether reportable yes/no
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