Punjab-Haryana High Court
Neeta Kabotra And Others vs State Of Punjab And Others on 16 February, 2026
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
248-a CRM-M-38518-2024 (O&M)
Date of decision: 16.02.2026
Neeta Kabotra and others ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present : Mr. Vishal Aggarwal, Advocate for the petitioner.
Mr. Jasjit Singh, DAG, Punjab.
Mr. APS Deol, Sr. Advocate with
Mr. Arun K. Goyat, Advocate for respondent No.2.
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AMAN CHAUDHARY, J. (Oral)
1. Learned counsel for the petitioners submits that the present petition has been rendered infructuous and may be disposed of as such.
2. Ordered accordingly.
(AMAN CHAUDHARY) 16.02.2026 JUDGE ashok Whether speaking/reasoned : Yes/No Whether reportable : Yes/No ASHOK KUMAR 2026.02.16 16:13 I attest to the accuracy and integrity of this document