Punjab-Haryana High Court
Rakesh Dalal vs State Of Haryana And Ors on 20 September, 2018
Bench: Krishna Murari, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-9002-2018 (O&M)
Date of decision:- 20.09.2018
Rakesh Dalal
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Manjeet Singh, Advocate,
for the petitioner.
* * * *
KRISHNA MURARI, C.J. (ORAL)
Having argued the matter at some length, learned counsel for the petitioner submits that he be permitted to withdraw the petition so as to enable the petitioner to move the respondent-authorities in the first instance as regards the grievances he has raised in this petition. He submits that a comprehensive representation in this regard shall be filed within a period of two weeks from today and the respondent-authorities be directed that in the event any such representation is made, the same shall be decided expeditiously.
2. Dismissed as withdrawn with the liberty prayed for.
3. We are sanguine that if the petitioner indeed moves the respondent-authorities and files the representation, the same shall be considered and dealt with by the competent authority in accordance with law and appropriate orders thereupon shall be passed as expeditiously as possible.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 20.09.2018 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 08-10-2018 00:23:06 :::