MAHBUB ALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a civil writ petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to stay the departmental proceedings till the conclusion of the criminal case pending against the petitioner.

(2.) Learned counsel for the petitioner seeks to withdraw the present petition with liberty to file a fresh petition after laying down challenge to the order dtd. 19/10/2023 (Annexure P-2) as well as after specifically stating the stage of the criminal case and the departmental proceedings and also after annexing the list of witnesses in the criminal case and in the departmental proceedings.

(3.) In view of the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with the aforesaid liberty.