Punjab-Haryana High Court
Papi Alias Pappi Devi vs State Of Punjab And Others on 30 January, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANIDGARH
269 CWP No.29854 of 2022
Date of Decision: 30.01.2023
Papi alias Pappi Devi ..... Petitioner
Versus
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Harkirat Sandhu, Advocate
for the petitioner.
Mr. Ferry Sofat, Addl. A.G., Punjab
for respondents No.1 to 4.
Ms. Nisha Rana, Advocate
for respondent No.5.
*****
VIKAS BAHL, J (ORAL)
This is a civil writ petition filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the enquiry proceedings dated 22.07.2022 (Annexure P-3) initiated by Vigilance Bureau, Patiala against the petitioner.
Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to file fresh one after giving full and better particulars.
In view of the statement made by learned counsel for the petitioner, the present writ petition is dismissed as withdrawn with the liberty aforesaid.
(VIKAS BAHL)
30.01.2023 JUDGE
D.Bansal
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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