Punjab-Haryana High Court
Nanchi Devi vs State Of Haryana And Ors on 8 February, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 27263 OF 2017
DECIDED ON: FEBRUARY 08, 2018
NANCHI DEVI .....PETITIONER
VERSUS
STATE OF HARYANA AND OTHERS .....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Pawan Kumar Hooda, Advocate,
for the petitioner.
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JASPAL SINGH, J (ORAL)
Learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file a fresh one with better particulars.
2. Dismissed as withdrawn with liberty as prayed for.
FEBRUARY 08, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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