IN THE HIGH COURT OF PUNJAB AND HARYANA AT
(119)
EX CONSTABLE CHAMAN SINGH
UNION OF INDIA AND OTHERS
CORAM:
Present:
ALOK JAIN
issuance of a writ in the nature of mandamus seeking grant of pensionary
benefits w.e.f. 20.03.2008 after setting aside the order of the Summary
Security Force Court (SSFC) dated 19.03.2008 (Annexu
2.
counsel for the petitioner prays for withdrawal of the present petition at this
stage.
3.
withdrawn at this stage
case.
16.09.2024
Parul
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
EX CONSTABLE CHAMAN SINGH
Versus
UNION OF INDIA AND OTHERS
HON’BLE MR. JUSTICE ALOK JAIN
****
Mr. Deepak Bhatt, Advocate for the petitioner
Mr. Amit Sharma, Senior Panel Counsel
for the respondents.
****
ALOK JAIN, J. (Oral)
The present petition has been filed
issuance of a writ in the nature of mandamus seeking grant of pensionary
benefits w.e.f. 20.03.2008 after setting aside the order of the Summary
Security Force Court (SSFC) dated 19.03.2008 (Annexu
After arguing vehemently on the merits of the case, learned
counsel for the petitioner prays for withdrawal of the present petition at this
In light of the above, the present petition stands dismissed as
withdrawn at this stage without expressing anything on the merits of the
Whether speaking/reasoned:
Whether Reportable:-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-23454-2024
Date of Decision:- 16.09.2024
……Petitioner
……Respondent
ALOK JAIN
Mr. Deepak Bhatt, Advocate for the petitioner.
Mr. Amit Sharma, Senior Panel Counsel
The present petition has been filed inter alia praying for
issuance of a writ in the nature of mandamus seeking grant of pensionary
benefits w.e.f. 20.03.2008 after setting aside the order of the Summary
Security Force Court (SSFC) dated 19.03.2008 (Annexure P-12).
After arguing vehemently on the merits of the case, learned
counsel for the petitioner prays for withdrawal of the present petition at this
n light of the above, the present petition stands dismissed as
without expressing anything on the merits of the
(ALOK JAIN)
JUDGE
Whether speaking/reasoned:- Yes/No
Yes/No
2024
2024
……Petitioner
……Respondent
praying for
issuance of a writ in the nature of mandamus seeking grant of pensionary
benefits w.e.f. 20.03.2008 after setting aside the order of the Summary
After arguing vehemently on the merits of the case, learned
counsel for the petitioner prays for withdrawal of the present petition at this
n light of the above, the present petition stands dismissed as
without expressing anything on the merits of the
Neutral Citation No:=2024:PHHC:121366
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