Q. Who were the advocates involved in the case Mir Singh vs State of Haryana and Others?

Mr. Jasbir S. Malikfor, Mr. S.K. Sabbarwal, Advocates.

Q. What are the equivalent citations for Mir Singh vs State of Haryana and Others ?

The equivalence citation areLQ/SC/2001/2799 ;

Q. What was the bench assigned for the case Mir Singh vs State of Haryana and Others?

HONBLE JUSTICE V. N. KHARE, HONBLE JUSTICE ASHOK BHAN

Mir Singh Vs. State Of Haryana And Others On 03 December, 2001

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Mir Singh v. State Of Haryana And Others

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 8740/2001 | 03-12-2001

It was urged on behalf of the petitioner that in fact the petitioner was served with another letter dated 9.2.99 which was received by the petitioner on 19.2.99 requiring him to join the place of posting within a week from the date of the receipt of the letter and the petitioner, in compliance of the said letter, submitted joining report on 24.2.99 which was within one week from the date of the receipt of the letter. According to learned counsel, this aspect of the matter was not considered by the High Court while dismissing the writ petition. If what the learned counsel states is correct, the petitioner may file a review petition before the High Court.

Under such circumstances, the petitioner seeks leave of this Court to withdraw this petition with a view to file review petition before the High Court.

The Special Leave Petition is, accordingly, dismissed as withdrawn.