Punjab-Haryana High Court
Kartik Sharma vs Union Of India And Ors on 6 October, 2018
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-(PIL)-2-2018 (O&M)
Date of decision:- 06.10.2018
Kartik Sharma
...Petitioner
Versus
Union of India and another
...Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Kartik Sharma, petitioner-in-person.
* * * *
KRISHNA MURARI, C.J. (ORAL)
The petitioner, who appears in person, having argued the matter at some length seeks permission to withdraw this petition so as to move respondent No. 1 by filing a comprehensive representation as regards his grievances as also the issues raised in this petition. However, he submits that in the event such a representation is made, respondent No. 1 be directed to deal therewith within a specified time.
2. Dismissed as withdrawn with the liberty prayed for.
3. We are sanguine that if any representation, as indicated above, is indeed moved by the petitioner to respondent No. 1, the same shall be considered and duly dealt with within a period of four weeks from the receipt of certified copy of this order and appropriate orders thereupon shall be passed.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 06.10.2018 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 08-10-2018 00:57:02 :::